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

State of Andhra Pradesh - Subsection

Section 5(c) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011

(c)It shall be the responsibility of the Director of Electronic Service Delivery to ensure that the system of Electronic Service Delivery, specified under these rules functions efficiently and effectively for the benefit of the users.