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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(c) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(c)refer to the Inter-Departmental Committee grievances arising out of the decision of the self-regulating body under rule 12, or where no decision has been taken by the self-regulating body within the specified time period, or such other complaints or references relating to violation of Code of Ethics as it may consider necessary;