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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(m) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(m)"Public Service" means any service provided by the Government either through its Competent Authorities or any of its agencies either directly or through any authorised service provider, which shall include, inter alia, the receipt of forms and applications, delivery of any licence, permit certificate, sanction or approval and the receipt of payment of money;