Section 9(2) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021
(2)Notwithstanding anything contained in these rules, a publisher referred to in rule 8 who contravenes any law for the time being in force, shall also be liable for consequential action as provided in such law which has so been contravened.[भाग II—खण्ड 3(i)] भारत का राजपत्र : ऄसाधारण 27
