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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(a) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023

(a)the entity is a company registered under section 8 of the Companies Act, 2013 (18 of 2013);