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 28] [Entire Act] Union of India - Subsection Section 28(4) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023 (4)In case the Board determines that there are insufficient grounds, it may, for reasons to be recorded in writing, close the proceedings.
