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Kar. HC Dismisses Twitter’s Plea Challenging Blocking Order Issued by MeiTY - (30 Jun 2023)

CYBER LAW

Karnataka High Court has dismissed the plea filed by Twitter challenging the blocking orders issued by the Ministry of Electronics and Information Technology (MeiTY) under Section 69A of Information Technology Act and imposed cost of Rs. 50 lakh on Twitter for its conduct.

Tags : KARNATAKA HIGH COURT   TWITTER   BLOCKING ORDER   INFORMATION TECHNOLOGY ACT  

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