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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(f) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(f)"Core Data Collection Agency (CDCA)" means an agency appointed by the Authority or by the "Owner of Core Digital Data (OCDD)", as the case may be, for collecting core digital data under this Act, and transmitting it automatically and securely to the Core Digital Data Repository ;