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Delhi HC Issues Notice on Plea Challenging Constitutional Validity of IT Rules - (08 Jul 2021)

MEDIA AND COMMUNICATION

Delhi High Court has issued a notice to the Central Government on a plea moved by Press Trust of India (PTI), challenging the constitutional validity of Part III of the Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021. The Court has issued notices to the Ministry of Electronics and Information Technology and the Ministry of Information & Broadcasting on the petition.

Tags : DELHI HIGH COURT   CONSTITUTIONAL VALIDITY OF IT RULES  

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