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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(iii) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(iii)the manner in which the Data Principal may make a complaint to the Board, in such manner and as may be prescribed.Illustration.X, an individual, opens a bank account using the mobile app or website of Y, a bank.To complete the Know-Your-Customer requirements under law for opening of bank account, X opts for processing of her personal data by Y in a live, video-based customer identification process. Y shall accompany or precede the request for the personal data with notice to X, describing the personal data and the purpose of its processing.