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Delhi HC Grants Time for Filing Note on Removal of Objectionable Content of Woman From Internet - (10 Nov 2021)

MEDIA AND COMMUNICATION

Delhi High Court has granted ten days time to amicus curiae Senior Advocate Saurabh Kirpal for filing a note on the aspect as to how the objectionable content with regards to a woman can be removed from the internet.

Tags : DELHI HIGH COURT   REMOVAL OF OBJECTIONABLE CONTENT OF WOMAN FROM INTERNET  

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