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Delhi HC Refuses Protection to Twitter for Non-Compliance with IT Rules - (06 Jul 2021)

MEDIA AND COMMUNICATION

Delhi High Court has refused to give Twitter Inc any protection from consequences of non-compliance with the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021, and has granted Twitter time as sought for, to get back on the issue.

Tags : DELHI HIGH COURT   NON-COMPLIANCE WITH IT RULES  

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