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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(9) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023

(9)The Ministry may, if it considers it necessary, by a notice in writing, require an online gaming self-regulatory body to furnish to the Ministry or disclose on such body‟s website or mobile based application or both, such information as the Ministry may specify in the notice.