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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2)(m) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(m)levying and collecting the fees or authorising the owners, core data collection agencies or other service providers to collect such fees for the services provided by them under this Act in such manner as may be specified by regulations;