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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(b) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(b)if the decision of the publisher is not communicated to the complainant within the stipulated fifteen days, the grievance shall be escalated to the level of the self–regulating body of which such publisher is a member.