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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(5)A significant social media intermediary and an online gaming intermediary who enables the users to access any permissible online real money game shall have a physical contact address in Indiapublished on its website, mobile based application or both, as the case may be, for the purposes ofreceiving the communication addressed to it.