Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] Union of India - Subsection Section 21(2) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023 (2)The Chairperson or Member shall not be removed from her office by the Central Government unless she has been given an opportunity of being heard in the matter.
