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Gauhati HC: Witch-Hunt Still Prevalent In Many States; Need Special Law To Tackle It - (01 Nov 2017)

Gauhati High Court has observed that branding of a man or a woman as a witch and then resorting to witch hunting is the most dehumanising act and is one of the worst forms of human rights violations.

Tags : GAUHATI HIGH COURT   WITCH-HUNT  

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