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[Cites 0, Cited by 0] [Section 4A(3)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(3)(b) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(b)the online gaming intermediary and such online game is in compliance with the provisions of rules 3 and 4, the provisions of any law relating to the age at which an individual is competent to enter into a contract, and the framework made by the online gaming self-regulatory body under sub-rule (8):