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[Cites 0, Cited by 0] [Section 7(1B)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1B)(ii) in The Cinematograph Act, 1952

(ii)the appropriate Government or its agencies shall not be prevented from taking suitable action against an intermediary as defined under clause (w) of sub-section (1) of section 2 of the Information TechnologyAct, 2000, where such intermediary acts in the manner as set out under sub-section (3) of section 79 of the said Act or any other law for the time being in force.Explanation.—For the purposes of this sub-section, the expression“appropriate Government” shall have the same meaning as assigned to it in clause (e) of sub-section (1) of section 2 of the Information Technology Act, 2000.