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Kerala HC Dismisses PIL Challenging Content Regulation Powers of Central Government - (12 Mar 2020)

MEDIA AND COMMUNICATION

Kerala High Court has dismissed a Public Interest Litigation (PIL) Petition challenging the constitutional validity of powers of Centre under the of Cable Television Networks (Regulation) Act, 1994 to impose a ban on telecast of television channels. The Court further stated that it was necessary to have regulatory powers over media in the interests of law and order and national security.

Tags : KERALA HIGH COURT   CONTENT REGULATION POWERS OF CENTRAL GOVERNMENT  

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