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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(a) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011

(a)The Authorized Service Provider may appoint such number of Authorized Agents, as may be needed to deliver the services electronically in a manner convenient to the users, and in any case, in a number calculated as per the norms prescribed by the Director of Electronic Service Delivery in this regard.