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Meghalaya HC: Data Privacy Safeguards Are Sine Qua Non for App to be Installed at Instance of State - (03 Feb 2021)

MEDIA AND COMMUNICATION

Meghalaya High Court has held that data privacy safeguards are sine qua non for the purpose of protecting the privacy of citizens, particularly when an app is required to be installed by a citizen at the instance of the State.

Tags : MEGHALAYA HIGH COURT   DATA PRIVACY SAFEGUARDS  

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