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

State of Uttar Pradesh - Subsection

Section 22(3) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(3)It shall be incumbent on the Authorised Service Provider and their Authorised Agents to provide such information and assistance to the audit agencies appointed by the Director of Electronic Service Delivery to comply with the directions given by the audit agencies and to rectify the defects and deficiencies pointed out by the audit agencies.