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[Cites 0, Cited by 36] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(w) in The Information Technology Act, 2000

(w)"intermediary", with respect to any particular electronic records, means any person who on behalf of another person receives, stores or transmits that record or provides any service with respect to that record and includes telecom service providers, network service providers, internet service providers, web-hosting service providers, search engines, online payment sites, online-auction sites, online-market places and cyber cafes;