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Punjab and Haryana High Court: Cannot Direct Issuance of Atheist Certificate - (04 Oct 2019)

CIVIL

Punjab and Haryana High Court has held that authorities cannot be directed to issue certificate that a person is an atheist and does not belong to any caste, religion and does not believe in God. The Court asserted that undoubtedly the freedom of conscience under Article 25 of the Constitution of India encompassed in itself is a freedom to an individual to take a view that he did not belong to any religion.

Tags : PUNJAB AND HARYANA HIGH COURT   ATHEIST CERTIFICATE  

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