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Ker. HC: Can’t Prosecute Person for Defamation for Criticizing a Product/Service Online - (23 Oct 2023)

CRIMINAL

Kerala High Court has held that criticism of any product/service made by a citizen cannot be treated as defamatory under Section 499 of IPC though such criticism may not be of the liking of the manufacturers/producers.

Tags : KERALA HIGH COURT   DEFAMATION   PRODUCT/SERVICE  

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