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Ker. HC: No Member of Hindu Public Can Claim to Perform Services That Only Archakas Can Perform - (29 Feb 2024)

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Kerala HC has held that no member of Hindu public could claim as part of rights protected by Article 25(2)(b) of Constitution of India, that a temple must be kept open for worship at all hours of day or that he should personally perform those services, which the Archakas alone could perform.

Tags :   KERALA HIGH COURT  PERFORMING SERVICES  ARCHAKAS  ARTICLE 25(2)(B) OF CONSTITUTION

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