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Kerala HC: Individuals with Criminal Antecedents Not Allowed to Run Stalls in Temple Premises - (04 Feb 2022)

CIVIL

Kerala High Court has established that individuals with criminal antecedents or those without a Police Clearance Certificate are not allowed to run or be employed in stalls in the premises of temples managed by the Travancore Devaswom Board.

Tags : KERALA HIGH COURT   INDIVIDUALS WITH CRIMINAL ANTECEDENTS  

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