All. HC: Merely Liking a Message Will Not Attract Penalty U/S 67 of IT Act - (20 Oct 2023)
CRIMINAL
Allahabad High Court while observing that Section 67 Information Technology (IT) Act, 2000 is for obscene material and not for other provocative material, has held that merely liking a post will not amount to publishing or transmitting it, and therefore won’t attract penalty under the said provision.
Tags : ALLAHABAD HIGH COURT INFORMATION TECHNOLOGY ACT OBSCENE MATERIAL
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