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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(4)(b) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(b)secure assess of Authorised Agents, to the repositories of digitally signed electronic records maintained by the Competent Authorities, for printing and delivery of the digitally signed licence, permit, certificate, sanction or approvals; and