Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(e) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(e)"Core Data Collection" means the process, as may be specified by regulations, to collect core data from individuals and organizations as may be the case, by the core data agencies for the purpose of providing services;