Section 5 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
5. Special measures for issuance of Unicore number to certain category of persons.
(1)The Authority may require the core entities or the owners thereof to update the core data, from time to time, in such manner as may be specified by regulations, so as to ensure continued accuracy of their information in the Core Digital Data Repository.(2)The Authority may also take such steps as may be specified in appropriate regulations so as to ensure that the core data remains accurate and current.
