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Supreme Court Asks Kerala Govt to Come Out with Exclusive Law for Administration of Sabarimala Temple - (20 Nov 2019)

CIVIL

Supreme Court has asked the Kerala Government to come out with an exclusive legislation regarding the administration of the historic Sabarimala temple. The Court asked the State to place before it by third week of January next year the legislation, also covering the aspects of welfare of pilgrims visiting there.

Tags : SUPREME COURT   SABARIMALA  

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