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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(1)In case any core data is found incorrect or changes subsequently, the UNICORE number holder shall request the Authority to alter such data in the Core Digital Data Repository in such manner as may be specified by regulations.