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Madras HC Adjourns PIL by 2 Months on Entry of Women to Temples - (22 Jan 2016)

Madras High Court has adjourned by two months a PIL seeking to declare a rule of State HR & CE department preventing women from entering temples during a particular period in which they are not by custom and usage allowed to do so.

Tags : MADRAS HIGH COURT   ENTRY OF WOMEN TO TEMPLES  

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