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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009

(3)The Committee shall devise its own procedure and method of investigation, which may include recording of evidence of the complainant and collection of material under rule 4, which may be relevant to the conduct of inquiry.