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Kerala HC Dismisses Public Interest Litigation Against Administering 'Holy Sacrament' in Churches - (28 Jan 2020)

CIVIL

Kerala High Court has dismissed a Public Interest Litigation against the religious practice of administering holy sacrament in Churches, holding that the holy sacrament is received by a believer out of faith and is not consumed to satisfy the hunger; it has its own religious and spiritual significance and importance.

Tags : KERALA HIGH COURT   HOLY SACRAMENT IN CHURCH  

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