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[Cites 0, Cited by 0] [Section 4C(1)] [Section 4C] [Entire Act]

Union of India - Subsection

Section 4C(1)(b) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(b)specify the period within which the online gaming intermediary which enables access to such online game shall observe the obligations referred to in clause (a).