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Bombay High Court Passes Take Down Order Against Youtuber - (17 Jan 2020)

CIVIL

Bombay High Court has passed an interim order of 'takedown' against a social media video logger on prima facie findings that he had given reckless and offensive reviews of a product and cautioned that persons in such capacity should be careful that their publications do not harm others.

Tags : BOMBAY HIGH COURT   TAKE DOWN ORDER   YOU TUBER  

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