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Google Wins Landmark "Right-To-Be-Forgotten" Case in Top European Union Court - (24 Sep 2019)

CONSTITUTION

In a landmark case, top court of European Union has held that Google does not have to apply the right to be forgotten globally and the firm needs to remove links from its search results in Europe only and not anywhere else, after receiving an appropriate request.

Tags : EUROPEAN UNION   GOOGLE   RIGHT TO BE FORGETTEN  

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