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Calcutta High Court Tells Bengal Government: Don't Draw Line Between Hindus-Muslims - (21 Sep 2017)

Calcutta High Court, while questioning West Bengal government's curbs on Durga idol immersion, has said that State cannot hinder a citizen's right to practice religion on the basis of a mere assumption of law and order disruption and must provide sound reasons for doing so.

Tags : CALCUTTA HIGH COURT   DURGA IDOL IMMERSION  

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