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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(i) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2023

(i)in sub-rule (1),—
(I)in the opening portion, for the words “social media intermediary and significant social media intermediary”, the words “a social media intermediary, a significant social media intermediary and an online gaming intermediary” shall be substituted;
(II)in clause (b),—