Section 17(4) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
(4)In respect of processing by the State or any instrumentality of the State, the provisions of sub-section (7) of section 8 and sub-section (3) of section 12 and, where such processing is for a purpose that does not include making of a decision that affects the Data Principal, sub-section (2) of section 12 shall not apply.
