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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(8)(b) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(b)exercise any of her rights in relation to such processing, for such time period as may be prescribed, and different time periods may be prescribed for different classes of Data Fiduciaries and for different purposes.(9)AData Fiduciary shall publish, in such manner as may be prescribed, the business contact information of a Data Protection Officer, if applicable, or a person who is able to answer on behalf of the Data Fiduciary, the questions, if any, raised by the Data Principal about the processing of her personal data.(10)AData Fiduciary shall establish an effective mechanism to redress the grievances of Data Principals.