Section 2(k) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(k)"Custodian of Core Digital Data (CCDD)" means the legal entity with the rights to hold and manage the Core Digital Data on behalf of the owners of such Core Digital Data, and includes the agencies notified by the custodian for holding and managing the Core Digital Data;(I)"Member" includes the Chairperson and Member of the Authority appointed under section 11;
