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State of Uttar Pradesh - Section

Section 7 in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

7. Authorised Service Providers for Electronic Service Delivery.

- An Authorised Service Provider shall provide the notified public services electronically to the users in conformity with these rules by establishing appropriate delivery infrastructure and a network of Authorised Agents, as determined by the Director of Electronic Service Delivery.