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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(f) in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013

(f)"Competent Authority" means the Secretaries to the Government, the Head of every Department of the State Government and the Heads of Government Organizations and Government Bodies and such other authority as may be notified by Government from time to time by notification in the Government Gazette;