Section 2(1)(e) in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)"Tribunal" means the Cyber Appellate Tribunal established under sub-section (1) of section 48 of the Act.

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