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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013

(3)The authorized service provider may also impart appropriate training to the authorized agent to impart them the skills required to deliver the electronic services efficiently and in an error-free manner.