Section 5(2)(a) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(a)the Data Fiduciary shall, as soon as it is reasonably practicable, give to the Data Principal a notice informing her,––

(i)the personal data and the purpose for which the same has been processed;

(ii)the manner in which she may exercise her rights under sub-section (4) of section 6 and section 13; and

(iii)the manner in which the Data Principal may make a complaint to the Board, in such manner and as may be prescribed.

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