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Karnataka HC Issues Notice in PIL Questioning Legality of Appointment of Minor - (03 Jun 2021)

CIVIL

Karnataka High Court has issued notices to the State and Central governments on a Public Interest Litigation petition questioning the legality of appointing a minor as the 31st seer of Udupi Shiroor Mutt, and seeking directions to the authorities to take him to their custody for his welfare and continuation of education.

Tags : KARNATAKA HIGH COURT   LEGALITY OF APPOINTMENT OF MINOR  

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