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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(k) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(k)the intermediary shall not knowingly deploy or install or modify technical configuration ofcomputer resource or become party to any act that may change or has the potential tochange the normal course of operation of the computer resource than what it is supposed toperform thereby circumventing any law for the time being in force:Provided that the intermediary may develop, produce, distribute or employtechnological means for the purpose of performing the acts of securing the computerresource and information contained therein;