Section 4(3) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(3)A UNICORE number, in physical or electronic form subject to authentication and other conditions, as may be specified by regulations, may be accepted as proof of the existence of a distinct core entity and, as may be the case, its location.Explanation. - For the purposes of this sub-section, the expression "electronic form" shall have the same meaning as assigned to it in clause (r) of sub-section (1) of section 2 of the Information Technology Act, 2000.
