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Calcutta HC Seeks Response on Application of Foreigners Act, 1946 on Religious Minorities - (29 Sep 2021)

CIVIL

Calcutta High Court has sought the State government's stand on the application of the Foreigners Act, 1946 in respect of prosecution of religious minorities from Bangladesh in light of the fact that non-Muslim religious minorities from neighbouring countries have been precluded from being treated as 'illegal immigrants' vide the Citizenship Amendment Act, 2019.

Tags : CALCUTTA HIGH COURT   APPLICATION OF FOREIGNERS ACT   1946 ON RELIGIOUS MINORITIES  

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