Is surveillance the real test of India’s data protection framework?

Watch Episode 02 of Law, Camera & Conversations by SCC Times, With Advocate Arun Sadhanand Prabhu, Senior Advocate Sajan Poovayya examines the balance between privacy, free speech and surveillance, arguing that the real challenge lies not just in drafting legislation, but in implementing it effectively. The conversation discusses India’s digital future, the need for technological and legal expertise, and the importance of proportionate regulation under the DPDP framework.
 
Watch the full conversation on SCC Online’s YouTube channel.