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Karnataka High Court Issues Notice on Plea Challenging Provisions of New IT Rules 2021 - (27 Jul 2021)

MEDIA AND COMMUNICATION

Karnataka High Court has issued notice to the Union of India on a petition seeking to declare Rule 3 (1) (d) and Rule 7 of the Information Technology (Intermediary guidelines and digital media ethics code, 2021, as ultra vires and unconstitutional and strike down the rules as it grants executive powers without adequate safeguards.

Tags : KARNATAKA HIGH COURT   PROVISIONS OF NEW IT RULES 2021  

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