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Delhi HC Decides Upon When Hyperlinking of Publication Would Amount to Republication - (28 Mar 2025)

CIVIL

Delhi HC observed, "if the hyperlinking of publication is done in a manner in which it refers to the content that conveys defamatory meaning, not because a reference was created, but because, if understood in context, it actually expressed something defamatory, then it would amount to republication”

Tags : HYPERLINKING   DEFAMATION   REPUBLICATION  

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