Section 44 in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
44.Amendments to certain Acts.
(1)In section 14 of the Telecom Regulatory Authority of India Act, 1997, in clause (c), for sub-clauses (i) and (ii), the following sub-clauses shall be substituted, namely:—“(i) the Appellate Tribunal under the Information Technology Act, 2000;(ii)the Appellate Tribunal under the Airports Economic Regulatory Authority of IndiaAct, 2008; and(iii)the Appellate Tribunal under the Digital Personal Data Protection Act, 2023.”.(2)The Information TechnologyAct, 2000 shall be amended in the following manner, namely:—(a)section 43A shall be omitted;(b)in section 81, in the proviso, after the words and figures “the Patents Act, 1970”, the words and figures “or the Digital Personal Data ProtectionAct, 2023”shall be inserted; and(c)in section 87, in sub-section (2), clause (ob) shall be omitted.(3)In section 8 of the Right to InformationAct, 2005, in sub-section (1), for clause (j), the following clause shall be substituted, namely:—“(j) information which relates to personal information;”.
