Section 2(1)(k) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

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Union of India - Subsection

Section 2(1)(k) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(k)‗Grievance Officer‘ means an officer appointed by the intermediary or the online gaming self-regulatory body or the publisher, as thecase may be, for the purposes of these rules;

(ka)„Grievance Appellate Committee‟ means a grievance appellate committee constituted under rule 3A;”. [inserted by Amendment rules 2022]

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Union of India - Subsection

Section 2(1)(k) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021