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Supreme Court Issues Notice on Plea Against Continued Use of 66A Information Technology Act - (02 Aug 2021)

MEDIA AND COMMUNICATION

Supreme Court has issued notice to States, Union Territories and Registrar of High Courts in plea filed by Peoples Union for Civil Liberties (PUCL) seeking various directions and guidelines against the FIRs under provision of Section 66A of the Information Technology Act, 2000 struck down by Shreya Singhal case judgement.

Tags : SUPREME COURT   CONTINUED USE OF 66A INFORMATION TECHNOLOGY ACT  

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