Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(h)‗content descriptor‘ means the issues and concerns which are relevant to the classification ofany online curated content, including discrimination, depiction of illegal or harmfulsubstances, imitable behaviour, nudity, language, sex, violence, fear, threat, horror and othersuch concerns as specified in the Schedule annexed to the rules;