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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2)(a) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011

(a)all public services of each department, agency or body shall be delivered in electronic mode within 5 years from the coming into force of these Rules.