Section 15(b) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(b)act, for or on behalf of any person or organisation in connection with any specific proceeding or transaction or negotiation or a case to which the Authority is a party and with respect to which the Chairperson or such Member had, before cessation of office, acted for or provided advice to, the Authority;
