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Delhi HC to Centre: Does Right to Privacy Include Right to Delink from Internet Irrelevant Info - (03 May 2016)

Delhi HC, while a plea by a non-resident Indian that he be “delinked” from information regarding a criminal case involving his wife to which he was not a party, has asked Centre and Google, “Does right to privacy include right to delink from the Internet the irrelevant information”

Tags : DELHI HC   CENTRE   GOOGLE  

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