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

Union of India - Subsection

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

(l)‗Ministry‘ means, for the purpose of Part II of these rules unless specified otherwise, theMinistry of Electronics and Information Technology, Government of India, and for thepurpose of Part III of these rules, the Ministry of Information and Broadcasting, Governmentof India;