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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(c) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(c)an intermediary shall periodically inform its users, at least once every year, that in case ofnon-compliance with rules and regulations, privacy policy or user agreement for access orusage of the computer resource of such intermediary, it has the right to terminate the accessor usage rights of the users to the computer resource immediately or remove non-compliantinformation or both, as the case may be;