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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(2)The Ministry shall appoint an officer of the Ministry not below the rank of a Joint Secretary to the Government of India, as the ―Authorised Officer‖, for the purposes of issuing directions under rules 15 or 16, as the case may be.