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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000

(3)In the absence of the Registrar, officer of the Tribunal authorised in writing by the Presiding Officer in his behalf may perform or exercise all or any of the functions and powers of the Registrar.