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SC Dismisses PIL for Action Against Alleged Forceful Conversion of Hindus at Mewat Nuh, Haryana - (28 Jun 2021)

CIVIL

Supreme Court has dismissed a Public Interest Litigation which sought action against alleged forceful religious conversion of Hindus at District Mewat Nuh in Haryana by the Muslim Community.

Tags : SUPREME COURT   FORCEFUL CONVERSION OF HINDUS AT MEWAT NUH   HARYANA  

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