Section 3(1)(d) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

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Union of India - Subsection

Section 3(1)(d) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(d)an intermediary, on whose computer resource the information is stored, hosted orpublished, upon receiving actual knowledge in the form of an order by a court ofcompetent jurisdiction or on being notified by the Appropriate Government or its agencyunder clause (b) of sub-section (3) of section 79 of the Act, shall not host, store or publishany unlawful information, which is prohibited under any law for the time being in force inrelation to the interest of the sovereignty and integrity of India; security of the State;friendly relations with foreign States; public order; decency or morality; in relation tocontempt of court; defamation; incitement to an offence relating to the above, or anyinformation which is prohibited under any law for the time being in force:Provided that any notification made by the Appropriate Government or its agencyin relation to any information which is prohibited under any law for the time being in forceshall be issued by an authorised agency, as may be notified by the Appropriate Government:

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Union of India - Subsection

Section 3(1)(d) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021