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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(2)The Board may, for the effective discharge of its functions under the provisions of thisAct, after giving the person concerned an opportunity of being heard and after recording reasons in writing, issue such directions as it may consider necessary to such person, who shall be bound to comply with the same.