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[Cites 0, Cited by 1] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1) in The Information Technology Act, 2000

(1)Save as provided in sub-section (2), any person aggrieved by an order made by controller or an adjudicating officer under this Act may prefer an appeal to a Cyber Appellate Tribunal having jurisdiction in the matter.