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Bombay HC Asks UOI to File Short Affidavit Stating Reasons to Refuse Interim Relief - (11 Aug 2021)

MEDIA AND COMMUNICATION

Bombay High Court has asked the Union of India to file a short affidavit stating why interim relief shouldn't be granted in two petitions seeking a stay on the recently notified Information Technology (Guidelines for Intermediaries and Digital Media Ethics Code) Rules, 2021.

Tags : BOMBAY HIGH COURT   REFUSAL OF INTERIM RULES   IT RULES 2021  

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