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SC Agrees to Examine Validity of ‘Love Jihad’ Laws - (07 Jan 2021)

CIVIL

Supreme Court has agreed to examine the validity of ‘love jihad’ laws and ordinances passed by Bharatiya Janta Party-governed states to curb alleged conversion of girls through inter-faith marriages after Public Interest Litigations termed laws “divisive, anti-secular” and importantly, breaching the fundamental right to choose a life partner of one’s choice.

Tags : SUPREME COURT   LOVE JIHAD LAWS  

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