Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(i) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023 (i)in clause (k), after the words “intermediary or the”, the words “online gaming self-regulatory body or the” shall be inserted;
