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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(d) in Cyber Appellate Tribunal (Powers and Functions of the Chairperson) Rules, 2016

(d)to engage, such number of experts and professionals, including amicus curiae of integrity and outstanding ability, who have special knowledge of, and experience in information technology and cyber laws, as it deems necessary to assist the Cyber Appellate Tribunal in the discharge of its functions under this Act;