Section 10(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(1)The State Government shall, by notification, establish an Authority to be called as the Andhra Pradesh Core Digital Data Authority to be responsible for prescribing the processes of collection, transmission, storage and archival of core data and authentication thereof on a request and for performing such other functions assigned to it under this Act.
