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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(3) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

(3)It would not be sufficient merely to make payment to all conditions associated with delivery of the service are not met fully at the time of making payment to the Authorised Service Provider or the authorised agent.