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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(4) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(4)A copy of the report received under sub-section (2) shall be laid by the State Government, as soon as may be after it is received, before each House of Legislature.