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Delhi HC: WhatsApp's New Privacy Policy Forces Users Into Agreement by Providing Mirage of Choice - (26 Aug 2022)

CIVIL

Delhi High Court while upholding proposed investigation of Competition Commission of India into WhatsApp’s privacy policy, has held that 2021 Policy places its users in a “take it or leave it” situation, virtually forcing its users into agreement by providing a mirage of choice.

Tags : DELHI HIGH COURT   WHATSAPP   PRIVACY POLICY  

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