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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(1)The special stationary used by the Authorised Service Providers and its agents for delivery of the services shall be determined by the Director of Electronic Service Delivery with accompanying security features for forms, applications, licences, permits, certificates, receipts of payment and such other documents as part of the Electronic Service Delivery.