Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(i) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(i)"Electronic Service Delivery" means the delivery of public services in the form of receipt of forms and applications, delivery of any licence, permit, certificate, sanction or approval and the receipt of payment of money by electronic means or any other such public service rendered by following the procedure specified under these rules;