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Madras HC: Right to Religion Not Higher Than Right to Life - (07 Jan 2021)

CONSTITUTION

Madras High Court has asserted that the right to religion is not higher than the right to life. Religious rights are subject to public interest and the right to life and If the state decides to take some action by restricting religious functions during the pandemic, the Court cannot interfere.

Tags : MADRAS HIGH COURT   RIGHT TO RELIGION  

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