Section 7(2) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(2)A requester shall-(a)unless otherwise provided in this Act, obtain the consent of the entity before collecting core data for the purposes of authentication in such manner as may be specified by regulations; and(b)ensure that the core data of an entity is only used for submission to the Core Digital Data Repository for authentication.
