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Bom. HC: Division Bench Declares Amendment to IT Rules, 2021 as Unconstitutional - (27 Sep 2024)

CYBER LAWS

Division Bench of Bombay High Court while allowing the appeals against amendments to IT Rules, 2021, has struck down the amendment that allowed Central Government to establish Fact Check Units (FCU) for identification of fake and false news.

Tags : BOMBAY HIGH COURT   IT RULES AMENDMENT   FACT CHECK UNITS  

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