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Bombay High Court: Giving Birth Proof to Police is Not Disclosure of Personal Information - (25 Sep 2025)

CRIMINAL

Goa Bench of the Bombay High Court ruled that giving the police demographic details like proof of identity, birth, and address of a person does not amount to disclosing personal information, as these are basic facts and do not violate privacy rights under the law.

Tags : BIRTH PROOF   POLICE   PERSONAL INFORMATION  

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