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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(2)(f) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(f)the entity has sufficient capacity, including financial capacity, to perform its functions as an online gaming self-regulatory body under these rules.