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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(b) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(b)the Data Fiduciary may continue to process the personal data until and unless the Data Principal withdraws her consent.Illustration.X, an individual, gave her consent to the processing of her personal data for an online shopping app or website operated by Y, an e-commerce service provider, before the commencement of thisAct. Upon commencement of theAct,Y shall, as soon as practicable, give through email, in-app notification or other effective method information to X, describing the personal data and the purpose of its processing.