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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Andhra Pradesh - Subsection

Section 222(4) in Andhra Pradesh Rules Under the Registration Act, 1908

(4)It shall be the basic responsibility of the registering officers to ensure that the hardware and software so supplied is always kept in a good state to ensure the continued availability of the card services. The registering officers shall, at all times, use only the software notified and certified by the Inspector General and no other software.