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Bombay HC: Time for State to Introduce Stricter Norms to Deal with Inflammatory Social Media Posts - (24 Aug 2020)

MEDIA AND COMMUNICATION

Bombay High Court has observed that it is time for the State to impose stricter norms to deal with rapid rise of 'absolutely avoidable, uncalled for and unwarranted inflammatory posts/messages' on the social media.

Tags : BOMBAY HIGH COURT   INFLAMMATORY SOCIAL MEDIA POSTS  

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