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MP HC: Provision Requiring Inter-Faith Couples to Declare Conversion Before DM is Unconstitutional - (18 Nov 2022)

CONSTITUTION

Madhya Pradesh High Court has held that Section 10 of MP Freedom of Religion Act, 2021 which requires a person desiring to convert religion to give a declaration in this regard to District Magistrate (DM) to be prima facie unconstitutional.

Tags : MADHYA PRADESH HIGH COURT   FREEDOM OF RELIGION   UNCONSTITUTIONAL  

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