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P&H HC: State to be More Tolerant in Invoking Laws Pertaining to Sedition & Religious Disaffection - (04 Nov 2020)

CIVIL

Punjab & Haryana High Court has made the observation that in a democracy, every citizen has a right to voice his/her opinion freely and criticize the functioning of the Government. The Court has further remarked that the State needs to be more tolerant and circumspect while invoking laws pertaining to sedition and religious disaffection.

Tags : PUNJAB AND HARYANA HIGH COURT   SEDITION & RELIGIOUS DISAFFECTION  

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