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Kerala HC Dismisses Plea Challenging Minority Status of Christians and Muslims in State - (30 Jul 2021)

CIVIL

Kerala High Court has ruled that no power is vested with the Central Government to redetermine minority status. The Court has observed that there is no power vested with the Central Government to redetermine the minority status under the provisions of either Act, 1992 or Act, 2004.

Tags : KERALA HIGH COURT   MINORITY STATUS OF CHRISTIANS AND MUSLIMS IN STATE  

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