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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(c) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(c)where the complainant is not satisfied with the decision of the publisher, it may prefer to appeal to the self-regulating body of which such publisher is a member within fifteen days of receiving such a decision.