Section 2(1)(g) in The Information Technology (Reasonable Security Practices and Procedures and Sensitive Personal Data or Information) Rules, 2011

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

(g)"Intermediary" means an intermediary as defined in clause (w) of sub-section (1) of section 2 of the Act;

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