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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

(2)The fee collected by the Authorised Service Provider or the authorised agent shall be remitted with the Government treasury as may be determined by the Director of Electronic Service Delivery as the case may be.