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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

(3)The signing authorities shall also inform their Competent Authorities immediately with respect to their retirements, transfers, suspensions and terminations and the Competent Authorities shall get the changes mentioned in clause (2) implemented in their respective application software.