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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(c) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011

(c)"Authorized Service Provider" means a body corporate authorized by the Director of Electronic Service Delivery, to establish and manage a system of delivering services electronically, in accordance with these Rules. The Authorized Service Provider can also be a Department or Agency of the Government ;