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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(1)Every core entity in the State shall be assigned a Unique Number called UNICORE number by collecting the core data and following such processes as may be notified in a regulation.