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Bombay HC Postpones its Decision on Challenge to Rules 3(i)(II)(A)&(C) of IT Amendment Rules - (16 Jan 2024)

CYBER LAWS

Bom. HC has postponed its decision on challenge to Rules 3(i)(II)(A)&(C) of IT Amendment Rules that necessitates social media intermediaries to make reasonable efforts to prevent users from publishing information on the government's business which is identified as fake & false by Fact Check Unit.

Tags : BOMBAY HIGH COURT   IT AMENDMENT RULES   CHALLENGE  

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