Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] Union of India - Subsection Section 29(1) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023 (1)Any person aggrieved by an order or direction made by the Board under this Act may prefer an appeal before the Appellate Tribunal.
