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Delhi High Court: No Restraint on Free Communication During Elections - (04 Feb 2020)

MEDIA AND COMMUNICATION

Delhi High Court has observed that no restraint can be made on free communication during election while refusing to stop a person from circulating messages on social media against a candidate contesting the Delhi assembly election. The Court declined to pass an order to direct a newspaper and Google to take down alleged defamatory content relating to the candidate.

Tags : DELHI HIGH COURT   FREE COMMUNICATION   ELECTIONS  

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