Information Technology Act, 2000
59. Right to legal representation. –
The appellant may either appear in person or authorize one or more legal practitioners or any of its officers to present his or its case before the Cyber Appellate Tribunal.
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Information Technology Act, 2000 59. Right to legal representation. – The appellant may either appear in person or authorize one or more legal practitioners or any of its officers to present his or its case before the Cyber Appellate Tribunal. |
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