Section 26(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(1)Nothing contained in section 23 or 24 shall apply in respect of any disclosure of information, including identity information or authentication records, made pursuant to an order of a court not inferior to that of a District Judge:Provided that no order by the court under this sub-section shall be made without giving an opportunity of hearing to the Authority.
