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Bombay High Court: Judgement Reserved in Kunal Kamra’s Petition Challenging IT Amendment Rules, 2023 - (09 Aug 2024)

MEDIA AND COMMUNICATION

Bombay High Court has reserved its judgement in the petition filed by comedian Kunal Kamra challenging the IT Amendment Rules, 2023 that empower the Union Government to establish Fact Checking Units (FCUs) in order to identify fake and misleading information.

Tags : BOMBAY HIGH COURT   IT AMENDMENT RULES   FACT CHECKING UNITS  

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