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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(2)A Data Fiduciary shall, upon receiving a request for correction, completion or updating from a Data Principal,—
(a)correct the inaccurate or misleading personal data;
(b)complete the incomplete personal data; and
(c)update the personal data.