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Gauhati HC Allows to Intervene PILs Challenging Telecom Services Rules, 2017 - (23 Feb 2022)

MEDIA AND COMMUNICATION

Gauhati High Court has allowed an Interlocutory Application filed by the Internet Freedom Foundation, seeking permission to be impleaded as an intervener in a Public Interest Litigation filed challenging the constitutional validity of the Temporary Suspension of Telecom Services (Public Emergency or Public Safety) Rules, 2017.

Tags : GAUHATI HIGH COURT   TELECOM SERVICE RULES 2017  

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