Section 10(2)(a) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

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(a)appoint a Data Protection Officer who shall—

(i)represent the Significant Data Fiduciary under the provisions of this Act;

(ii)be based in India;

(iii)be an individual responsible to the Board of Directors or similar governing body of the Significant Data Fiduciary; and

(iv)be the point of contact for the grievance redressal mechanism under the provisions of this Act;

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