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5.7. Leading cases.-

In this context, it may be also mentioned that some of the leading American cases relevant to the freedom of expression and liability for publication involved corpora tions1-6.

1. N.V. Times Co. v. United States, (1971) 20 L Ed 2d 820.

2. N.Y. Times Co. v. Sullivan, (1964) 376 US 254.

3. Richmond Newspapers Inc. v. Virginia, (1980) 62 L Ed 2d 132.

4. See Note, Corporations and the Constitution, (July 1981) 90 Yale I.J 1833-1860.

5. Gertz v. Robert Welch Inc., (1974) 418 US 323.

6. Old Dominion Branch v. Austin, (1974) 418 US 264.