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] [Entire Act] Union of India - Section Section 34 in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023 34.Crediting sums realised by way of penalties to Consolidated Fund of India. All sums realised by way of penalties imposed by the Board under this Act, shall be credited to the Consolidated Fund of India.
