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

State of Jammu-Kashmir - Subsection

Section 19(4)(b) in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013

(b)secure access of authorized 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