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(b) in The Cyber Regulations Appellate Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of Presiding Officer) Rules, 2003 (b)"Committee "means a Committee constituted under sub-rule (2) of rule 3;
