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Gujarat HC: Gujarat Freedom of Religion (Amendment) Act, 2021 Not to Apply to Inter-faith Marriages - (19 Aug 2021)

FAMILY

Gujarat High Court has passed an interim order stating that the provisions of the Gujarat Freedom of Religion (Amendment) Act, 2021, will not apply to inter-faith marriages which take place without force, allurement or fraudulent means.

Tags : GUJARAT HIGH COURT   GUJARAT FREEDOM OF RELIGION (AMENDMENT) ACT   2021  

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