Section 3(2)(b) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

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Union of India - Subsection

Section 3(2)(b) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(b)The intermediary shall, within twenty-four hours from the receipt of a complaint made by an individual or any person on his behalf under this sub-rule, in relation to any content which is prima facie in the nature of any material which exposes the private area of such individual, shows such individual in full or partial nudity or shows or depicts suchindividual in any sexual act or conduct, or is in the nature of impersonation in an electronicform, including artificially morphed images of such individual, take all reasonable andpracticable measures to remove or disable access to such content which is hosted, stored,published or transmitted by it:

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Union of India - Subsection

Section 3(2)(b) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021