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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

(2)The share of the Government out of the service charge so collected shall be remitted by the Authorised Service Provider or the authorised agent to Government treasury as may be determined by the Director of Electronic Service Delivery.