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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(4)(b) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(b)ensure that the agencies, consultants, advisors or other persons appointed or engaged for performing any function of the Authority under this Act, have in place appropriate technical and organisational security measures for the information; and