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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(a) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(a)appoint a Chief Compliance Officer who shall be responsible for ensuring compliance with the Act and rules made thereunder and shall be liable in any proceedings relating to anyrelevant third-party information, data or communication link made available or hosted by that intermediary or such online gaming intermediary where he fails to ensure that such intermediary observes due diligence while discharging its duties under the Act and rules made thereunder: