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Madras High Court: No Plan to Restrict Social Media - (22 Aug 2019)

MEDIA AND COMMUNICATION

Madras High Court has made it clear that it was absolutely not interested, at any point of time, in addressing a plea made by two public interest litigation Petitioners to link Aadhaar or any other government authorised identity proof with social media accounts held by individuals.

Tags : MADRAS HIGH COURT   SOCIAL MEDIA  

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