Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

AN ACT TO PROVIDE FOR COLLECTION OF CORE DATA FOR THE PURPOSES OF PROVIDING AN EFFICIENT, TRANSPARENT, AND CONVENIENT DIGITAL SERVICES TO THE CITIZENS AND BUSINESS COMMUNITY OF THE STATE AND FOR PROVIDING GOOD GOVERNANCE, AND FOR MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO.

Act number

Act 15 of 2017

Year

2017

Enacted on

29-05-2017

In force from

1 January 2017

Jurisdiction

Andhra Pradesh State Act

Subjects

Information Technology And Data Protection

Read the full text of Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017 section by section on LawLens.

Official source: India Code