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

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

State of Madhya Pradesh - Subsection

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

(f)to determine terms and conditions relating to the authorization, suspension or termination of the services of the Authorised Service Providers and authorised agents; and

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State of Madhya Pradesh - Subsection

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