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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(1)Any licence, permit, sanction or approval referred to in clause (b) of sub-section (1) of Section 6 of the Act may be issued or granted by using the application software specified under Rule 15.