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[Cites 0, Cited by 0] [Section 4A(8)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(8)(d) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(d)the measures to safeguard users against the risk of gaming addiction, financial loss and financial fraud, including repeated warning messages at higher frequency beyond a reasonable duration for a gaming session and provision to enable a user to exclude himself upon user-defined limits being reached for time or money spent.