Section 25(3) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(3)The Authority may, by regulation, permit a change in the core digital data, as a consequence of or incidental to a transaction or event that necessitates or has the effect of changing any element of a core digital data, and in all such cases, the Authority shall ensure that the aforesaid transaction shall be completed only after the aforesaid change has been committed simultaneously and in an automated manner in the databases of the Authority and of the owner of such core digital data, so as to ensure that the core digital data maintained by the Authority remains current and is always held to be the single source of truth in respect of such data.
