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Bombay HC Allows Transgender to Contest Polls as Woman Candidate - (06 Jan 2021)

CIVIL

Bombay High Court has allowed a transgender to contest village panchayat polls as a Woman candidate, noting that Transgender Persons (Protection of Rights) Act, 2019 permits a transgender person to have a right to be recognized and such transgender is permitted to have a right to self-perceived gender identity.

Tags : BOMBAY HIGH COURT   RIGHT OF TRANSGENDER TO CONTEST POLLS  

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