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[Cites 0, Cited by 0] [Section 67B] [Entire Act]

Union of India - Subsection

Section 67B(i) in The Information Technology Act, 2000

(i)the publication of which is proved to be justified as being for the public good on the ground that such book, pamphlet, paper, writing drawing, painting representation or figure is in the interest of science, literature, art or learning or other objects of general concern; or