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Karnataka High Court Imposes Cost on Police Officers for Registering FIR Under Section 66A of IT Act - (17 Jan 2020)

CIVIL

Karnataka High Court has directed two police officers to pay a cost of Rs. 10,000 each for registering a First Information Report under Section 66 (A) of the Information Technology Act, 2000 which has been struck down by the Supreme Court.

Tags : KARNATAKA HIGH COURT   FIRST INFORMATION REPORT   INFORMATION TECHNOLOGY ACT  

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