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Delhi HC Directs DNRs to Appoint Grievance Officers Under IT Rules 2021 - (16 Sep 2022)

CYBER LAWS

Delhi High Court while dealing with cases concerning proliferation of fraudulent domain names resulting in monetary loss to public has directed various domain name registrars (DNRs) to appoint grievance officers in compliance of Information Technology Rules, 2021 within a period of one week.

Tags : DELHI HIGH COURT   DOMAIN NAME REGISTRARS   IT RULES  

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