Orissa HC: Social Media Users Have Right to be Forgotten - (24 Nov 2020)
MEDIA AND COMMUNICATION
Orissa High Court has talked about social media users’ right to be forgotten and said that at present, the law was silent on the remedy for victims of sexually explicit videos/pictures often posted on social media platforms by spurned lovers to intimidate and harass women.
Tags : ORISSA HIGH COURT RIGHT TO BE FORGOTTEN
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