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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(1)The Authorised Service Provider may appoint such number or Authorised Agents, as may be required to deliver the services electronically to fulfill the norms of efficiency, quality and accuracy laid down by the Competent Authority.