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‘Surrender Your Mobile First!’, Madras High Court Tells Petitioners In PIL Against Mobile Phone Harms - (14 Sep 2018)

A group of public-spirited citizens who filed a PIL in the Madhya Pradesh High Court to control ‘harms’ caused by mobile phone usage has been asked by the Court to demonstrate the weight of their concern by surrendering their own mobile phones.

Tags : MADHYA PRADESH HIGH COURT   MOBILE PHONES  

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