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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2)(a) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(a)unless otherwise provided in this Act, obtain the consent of the entity before collecting core data for the purposes of authentication in such manner as may be specified by regulations; and