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Allahabad HC Refuses Relief to Interfaith Couple Citing Non-Compliance of UP Love Jihad Law - (30 Jun 2021)

FAMILY

Allahabad High Court has refused to grant relief to inter-faith couples noting that there was non-compliance of the Uttar Pradesh Prohibition of Unlawful Conversion of Religion Ordinance 2020 (Uttar Pradesh Vidhi Viruddh Dharm Samparivartan Pratishedh Adhyadesh 2020).

Tags : ALLAHABAD HIGH COURT   RELIEF TO INTERFAITH COUPLE  

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