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Delhi HC Directs Removal of Objectionable Content on Social Media Platform - (23 Oct 2020)

MEDIA AND COMMUNICATION

Delhi High Court has directed social media platforms to immediately remove links to objectionable content related to a 24-year-old woman. The Court has also directed police to forward all the material including links to the National Crime Record Bureau (NCRB) for notifying the objectionable contents for removal from the internet space while asking Facebook and Google to remove the offending contents and URLs from their platforms.

Tags : DELHI HIGH COURT   REMOVAL OF OBJECTIONABLE CONTENT  

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