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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(5) in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013

(5)The Director of Electronic Service Delivery shall get such application software audited by a third party agency, as to ensure its security, reliability , performance and consistency, before it is deployed by the authorized service provider and also as and when changes are made in the application software.