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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(5)The Central Government may, before expiry of five years from the date of commencement of this Act, by notification, declare that any provision of thisAct shall not apply to such Data Fiduciary or classes of Data Fiduciaries for such period as may be specified in the notification.