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)(j) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(j)‗grievance‘ includes any complaint, whether regarding any content, any duties of anintermediary or publisher under the Act, or other matters pertaining to the computer resourceof an intermediary or publisher, as the case may be;