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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(5) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(5)The Government may, from time to time, notify electronic governance standards, in such manner as may be prescribed, being not inconsistent with electronic governance standards notified by the Central Government, as may be necessary for ensuring inter-operability, integration, harmonisation, availability through multiple channels and security of electronic service and data.