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SC Dismisses PIL Against Burning of Ravan Effigies During Dussehra - (11 Jul 2017)

Supreme Court, while observing that under Article 25 of Constitution, any person can choose his or her own religion, has said that it could not pass any direction to stop the burning of Ravan effigies during Dussehra festival.

Tags : SUPREME COURT   DUSSEHRA   RAVAN  

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