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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2)(i) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(i)specifying, by regulations, the terms and conditions for appointment of core data collection agencies and service providers and revocation of appointments thereof;