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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2)(g) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

(g)to make alternative arrangements for delivery of e-services, in case of such suspension or termination of services of Authorised Service Providers and authorised agents.