Section 26 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
26. Disclosure of information in certain cases.
(1)Nothing contained in section 23 or 24 shall apply in respect of any disclosure of information, including identity information or authentication records, made pursuant to an order of a court not inferior to that of a District Judge:Provided that no order by the court under this sub-section shall be made without giving an opportunity of hearing to the Authority.(2)Nothing contained in section 23 or section 24 shall apply in respect of any disclosure of information, including identity information or authentication records, made in the interest of national security in pursuance of a direction of an officer not below the rank of Joint Secretary to the State Government specially authorised in this behalf by an order of the Government
