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SC Refuses to Entertain PIL Seeking Prohibition on Social Media Usage for Children Below 13 Years - (07 Apr 2025)

MEDIA AND COMMUNICATION

Supreme Court while refusing to entertain a Public Interest Litigation (PIL) seeking prohibition on social media usage for children below 13 years of age, has stated that the issue lies in policy domain.

Tags : SUPREME COURT   PUBLIC INTEREST LITIGATION   13 YEARS  

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