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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(3)A requester shall inform, in such manner as may be specified by regulations, the core entity submitting its core data for authentication, the following details with respect to authentication, namely:-
(a)the nature of information that may be shared upon authentication;
(b)the uses to which the information received during authentication may be put by the requester; and
(c)alternatives to submission of core data to the requester.