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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(qb) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023 (qb)„online gaming intermediary‟ means any intermediary that enables the users of its computer resource to access one or more online games;
