Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(v) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(v)‗significant social media intermediary‘ means a social media intermediary having number ofregistered users in India above such threshold as notified by the Central Government;