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Inaccurate, Selective Reporting of Court Proceedings Can Attract Offence of Defamation: MPHC - (06 Mar 2018)

Madhya Pradesh High Court has observed that inaccurate and selective reporting of court proceedings is not protected by virtue of Exception 4 of Section 499 of Indian Penal Code.

Tags : MADHYA PRADESH HIGH COURT   DEFAMATION  

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