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

Union of India - Subsection

Section 3A(7) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(7)Every order passed by the Grievance Appellate Committee shall be complied with by the intermediary concerned or the online gaming self-regulatory body concerned, as the case may be, and a report to that effect shall be uploaded on its website.[Inserted by 2022 Amendment Rules]