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State of Jammu-Kashmir - Section

Section 14 in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013

14. Receipt or payment of money by or in favour of Government adopting the system of Electronic Service Delivery.

- The receipt or payment of money by or in favour of the Government adopting the system of Electronic Service Delivery shall be deemed to be a receipt or payment effected in compliance with the Financial Code and Treasury Code of the Government.