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

Union of India - Subsection

Section 29(3) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(3)The Appellate Tribunal may entertain an appeal after the expiry of the period specified in sub-section (2), if it is satisfied that there was sufficient cause for not preferring the appeal within that period.