Section 6(4) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023
(4)The online gaming self-regulatory body shall publish and maintain on its website, mobile based application or both, at all times, an updated list of all permissible online real money games verified under sub-rule (3), along with the details of such online games including the details of the applicant, the dates and period of validity of the verification, the reasons of such verification and the details of the suspension or revocation, if any, of verification of any online real money game.
