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

Union of India - Subsection

Section 4(ii) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023

(ii)in sub-rule (7), after the words “intermediary concerned”, the words “or the online gaming self-regulatory body concerned, as the case may be,” shall be inserted.