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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(1)An order passed by the Appellate Tribunal under this Act shall be executable by it as a decree of civil court, and for this purpose, theAppellate Tribunal shall have all the powers of a civil court.