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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(4)(b) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

(b)secure access of Authorised Agents, to the repositories of digitally signed electronic records maintained by the Competent Authorities, for printing and delivery of the digitally signed license, permit, certificate, sanction or approvals; and