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 2] [Entire Act] Union of India - Subsection Section 2(d) in The Cyber Regulations Appellate Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of Presiding Officer) Rules, 2003 (d)"Tribunal "means the Cyber Regulations Appellate Tribunal established under sub-section (1) of section 48 of the Act;
