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Karnataka HC: Intermediary Not Liable for Action on Part of Vendor/Seller Using Its Facilities - (11 Jan 2021)

MEDIA AND COMMUNICATION

Karnataka High Court has ruled that an intermediary as defined under the Information Technology Act, 2000 or its directors/officers would not be liable for any action or inaction on part of a vendor/seller making use of the facilities provided by the intermediary in terms of a website or a marketplace.

Tags : KARNATAKA HIGH COURT   INTERMEDIARY  

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