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Madras HC: State Should Consider on Applications to Transgender Board - (15 Jun 2021)

CIVIL

Madras High Court has said that the State should consider whether all applicants who have applied to the Transgender Board in the State by May 31, 2021 (and not beyond) may be considered as transgenders for the purpose of obtaining the benefit announced by the State.

Tags : MADRAS HIGH COURT   APPLICATIONS TO TRANSGENDER BOARD  

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