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Kerala High Court: Need Effective Laws to Combat Cyber Bullying - (27 Mar 2025)

MEDIA AND COMMUNICATION

Kerala High Court has observed that it is of grave concern that, in this digital age, there is a lack of comprehensive and effective legislation to combat such misconduct, which necessitates the urgent attention of the authorities concerned.

Tags : KERALA HIGH COURT   EFFECTIVE LAWS   CYBER BULLYING  

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