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

Union of India - Subsection

Section 4(7) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2022

(7)Every order passed by the Grievance Appellate Committee shall be complied with by the intermediary concerned and a report to that effect shall be uploaded on its website.”.