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Supreme Court: ‘Digital Access’ a Part of Fundamental Right to Life - (30 Apr 2025)

CONSTITUTION

SC has held that the right to digital access is a part of right to life and liberty under Article 21 of the Constitution of India, which necessitates the state to design and implement inclusive digital ecosystems that serve the purpose of not only the privileged but also the marginalized.

Tags : SUPREME COURT   FUNDAMENTAL RIGHT   DIGITAL ACCESS  

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