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Supreme Court Issues Notice on Indira Jaising's Plea for Framing of Rules for Live-Streaming - (03 Feb 2020)

CIVIL

Supreme Court has issued a notice on the application moved by Senior Advocate Indira Jaising for a direction to the Supreme Court in the administrative side to frame rules under Article 145(1) of the Constitution of India, 1949 for live-streaming of matters of national importance.

Tags : SUPREME COURT   RULES FOR LIVE STREAMING  

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