Site icon SCC Times

Australia | New surveillance law allows government to quietly modify your social media posts in Australia

On September 3, 2021, the Surveillance Legislation Amendment (Identify and Disrupt) Act, 2021 has come into force in Australia. The Surveillance Legislation Amendment (Identify and Disrupt) Act, 2021 amends the Surveillance Devices Act 2004 and Telecommunications (Interception and Access) Act 1979.

 

Key amendments are as follows:

 


*Tanvi Singh, Editorial Assistant has reported this brief.

Exit mobile version