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SC Issues Notice on CPI MP Binoy Viswam's Plea Seeking Data Protection on UPI Platforms - (16 Oct 2020)

BANKING

Supreme Court has issued notice in a Public Interest Litigation filed by Binoy Viswam, which sought for directions to Reserve Bank of India and National Payments Corporation of India to ensure that the data of Indian citizens collected on Unified Payments Interface (UPI) platforms was not misused by WhatsApp, Google, Amazon and Facebook.

Tags : SUPREME COURT   DATA PROTECTION ON UPI PLATFORMS  

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