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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(2) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(2)Subject to the provisions of this Act, the Authority shall ensure confidentiality of core data and authentication records of core entities, unless such information has been declared as public record by the law for the time being in force.