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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023

(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of thisAct, to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the said name, sue or be sued.