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Bombay High Court: Centre Should Consider Not Notifying Fact Check Unit Until Third Judge's Decision - (07 Feb 2024)

CYBER LAWS

Bombay High Court has prompted the Central Government to continue its statement against notifying its proposed Fact Check Unit until the challenge to the 2023 amendment made in the IT Rules is decided by a third judge and the judgement is pronounced.

Tags : BOMBAY HIGH COURT   FACT CHECK UNIT   IT RULES  

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