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Uttarakhand HC Imposes Rs. 50K Costs on FB for Not Filing Reply in PIL - (09 Dec 2022)

CYBER LAWS

Uttarakhand High Court while observing that prima facie it appears that the Meta-owned platform Facebook is not complying with Information Technology Rules, 2021, has imposed costs of Rs 50k on Facebook for failing to reply to a petition alleging circulation of a morphed video on social media site.

Tags : UTTARAKHAND HIGH COURT   FACEBOOK   IT RULES  

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