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Kerala High Court Issues Notice on LiveLaw's Plea Challenging New IT Rules - (11 Mar 2021)

MEDIA AND COMMUNICATION

Kerala High Court has issued notice to the Central Government on a writ petition filed by LiveLaw challenging the constitutional validity of Information Technology (Guidelines For Intermediaries And Digital Media Ethics Code) Rules, 2021, notified by the Centre, as imposing "arbitrary, vague,disproportionate and unreasonable" restrictions on digital news media and social media intermediaries.

Tags : KERALA HIGH COURT   NEW IT RULES  

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