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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(b) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011

(b)The nature of the license, permit, certificate, sanction or approval and of the receipt or payment of money, which can be effected under the system of Electronic Service Delivery , shall be such as those notified by the Director of Electronic Service Delivery from time to time.