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Karnataka High Court Dismisses Plea Seeking Action to Nationalize Mass Media - (13 Mar 2020)

MEDIA AND COMMUNICATION

Karnataka High Court has refused to entertain a Petition filed seeking directions to the Union Government to initiate action to nationalize the mass media in the interest of safety, security and integrity of the country, stating that if the issue of nationalization would have to be considered by means of legislation.

Tags : KARNATAKA HIGH COURT   NATIONALIZING MASS MEDIA  

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