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Del. HC: Order For Pre-Censorship of Content Against Rohingya Community on Facebook Can’t be Allowed - (01 Feb 2024)

CYBER LAWS

Del. HC while refusing to pass an order directing Centre to restrain Facebook from allegedly promoting hateful and harmful content against Rohingya community, has held that the suggestion of prior censorship of publication is an example of a treatment that is worse than the disease.

Tags : DELHI HIGH COURT   ROHINGYA COMMUNITY   PRE-CENSORSHIP OF CONTENT  

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