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

State of Andhra Pradesh - Subsection

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

(d)The receipt or payment of money by or in favour of Government adopting the system of Electronic Service Delivery shall be deemed to be a receipt or payment effected in compliance with the Financial code and Treasury code of the Government.