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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(b) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011

(b)Every Authorised Service Provider shall create its own application software in consultation with the respective departments, which will enable such Authorized Service Providers to deliver electronic services in accordance with these rules.