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Delhi High Court Says No Objection in Public, Why Oppose CCTVs in Classrooms - (02 Aug 2019)

CIVIL

Delhi High Court while setting aside claims that children’s right to privacy would be affected if cameras are installed inside classrooms in Delhi Government schools has observed that if people do not have objections to CCTVs in public places, parks or school corridors, then why are they opposed to having cameras in classrooms.

Tags : DELHI HIGH COURT   CLASSROOMS  

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