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Delhi HC Grants Centre Time to Respond to Plea Against WhatsApp's Privacy Policy - (02 Mar 2021)

MEDIA & COMMUNICATION

Delhi High Court has refused to issue notice on petition against WhatsApp's new privacy policy, giving the Central Government 4 weeks' time to respond to the petition and has adjourned the case to 19th April, 2021.

Tags : DELHI HIGH COURT   WHATSAPP’S PRIVACY POLICY  

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