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Kerala HC Allows Plea Of Transwoman Seeking Admission Into NCC - (15 Mar 2021)

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Kerala High Court has allowed a petition moved by transwoman Hina Haneefa seeking her admission into the National Cadet Corps (NCC), noting that the Transgender Persons (Protection of Rights) Act, 2019 recognises the right of transgender persons to a life of dignity, prohibits discrimination as against them. Provisions of the National Cadet Corps Act, 1948 cannot preclude the operation of the Transgender Rights Act, 2019.

Tags : KERALA HIGH COURT   ADMISSION OF TRANSWOMAN INTO NATIONAL CADET CORPS  

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