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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(3) in Gujarat Information Technology (Electronic Service Delivery) Rules, 2014

(3)Every Authorised Service Provider shall enhance appropriate functionality in the existing software / create new application software, as the case may be, in consultation with the respective Competent Authorities, which shall enable such Authorized Service Provider to deliver electronic services in accordance with these rules,