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

State of Gujarat - Subsection

Section 19(4)(b) in Gujarat Information Technology (Electronic Service Delivery) Rules, 2014

(b)secure access of Authorised Agents, to the repositories of electronically signed electronic records maintained by the Competent Authorities, for printing and delivery of the electronically signed license, permit, certificate, sanction or approvals; and