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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(8) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(8)Without prejudice to the provisions of section 14Aand section 16 of the Telecom Regulatory Authority of India Act, 1997, the Appellate Tribunal shall deal with an appeal under this section in accordance with such procedure as may be prescribed.