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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(i) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023

(i)in sub-rule (3), for the words “Any person aggrieved by a decision of the Grievance Officer”, the words, brackets, letters and numbers “Any person who is aggrieved by a decision of the Grievance Officer or whose grievance is not resolved within the period specified for resolution in sub-clause