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Supreme Court Seeks Union Response on Gender Neutral Uniform Law for Succession Rights - (11 Mar 2021)

CIVIL

Supreme Court has sought the Union government’s stand on the need for a gender and religion neutral uniform law conferring succession and inheritance rights on citizens while entertaining a Public Interest Litigation, the fourth in the last three months on issues which together constitute the spectrum to be covered by a uniform civil code (UCC).

Tags : SUPREME COURT   GENDER NEUTRAL UNIFORM LAW FOR SUCCESSION RIGHTS  

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