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Supreme Court Issues Directions to Enforce Shreya Singhal Judgment - (13 Oct 2022)

CYBER LAWS

Supreme Court while directing that no one should be prosecuted under Section 66A of Information Technology Act 2000, which was struck down as unconstitutional by Court in 2015 in Shreya Singhal Case, has issued directions to ensure that reference to Section 66A is removed from all pending cases.

Tags : SUPREME COURT   SHREYA SINGHAL   UNCONSTITUTIONAL  

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