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Karnataka HC Restrains Centre & NIC from Sharing Data Collected Through 'Aarogya Setu' - (27 Jan 2021)

CIVIL

Karnataka High Court has passed an interim order to restrain the Central Government and the National Informatics Centre (NIC) from sharing the response data given by an individual in the 'Aarogya Setu' app with other government departments and agencies, without obtaining informed consent of the users.

Tags : KARNATAKA HIGH COURT   SHARING OF DATA   ‘AAROGYA SETU’ APP  

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