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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(2)The UNICORE number shall be in such a format and have such attributes as the Authority may notify, and shall enable identification of the core entity to which it relates. The Authority may notify different formats and attributes for different types of core entities. The Authority may also assign appropriate distinct names to different categories of UNICORE numbers.