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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

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

(i)"Core Data Service Agency (CDSA)" means the organisation authorized by the owner to access the core data for the purposes of processing the same in a manner defined by the owner and providing services specified or approved by the owner;