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Kerala HC: Right to Privacy Protects Individual Not Only from State, But Also from Citizens - (17 May 2018)

Kerala High Court has said that fundamental right to privacy, which takes within its fold the right to protect ones reputation as well, would merit classification as a right that protects an individual, not against the arbitrary State action, but also from the actions of other private citizens.

Tags : KERALA HIGH COURT   RIGHT TO PRIVACY  

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