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Uttarakhand HC Ordrs Enquiry of Non-Intimation of Conversion by Religious Priest - (25 Nov 2020)

CIVIL

Uttarakhand High Court has directed the District Magistrate, Dehradun to conduct a detail inquiry about non compliance of Section 8(2) of the Uttarakhand Freedom of Religion Act, 2018 which mandate Religious Priests to give prior intimation to the concerned District Magistrate, before performing conversion of a person from one religion to another.

Tags : UTTARAKHAND HIGH COURT   INTIMATION OF CONVERSION OF RELIGION  

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