Section 14(5)(d) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

(d)in case of online curated content, direct a publisher to—

(i)reclassify ratings of relevant content; or

(ii)edit synopsis of relevant content; or

(iii)make appropriate modification in the content descriptor, age classification and parental or access control;

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