Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Andhra Pradesh - Subsection Section 10(a) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011 (a)the notice shall be made ninety days before ceasing to act as Authorized Service Provider or ninety days before the date of expiry of authorization;
