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Bombay High Court’s Third Judge Opines in 2023 IT Rules Amendment Case - (12 Mar 2024)

MEDIA AND COMMUNICATION

The third Judge in the 2023 IT Rules Amendment Case while refusing to stay Central government notification for forming Fact Check Units has opined that no case is made out to direct the Centre to continue its statement and not notify the Fact Check Unit.

Tags : BOMBAY HIGH COURT   IT RULES AMENDMENT CASE   FACT CHECK UNIT  

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