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Karnataka HC Rejects Affidavit Alleging Misuse of Interim Order Passed in Hijab Case - (16 Feb 2022)

CIVIL

Karnataka High Court has rejected an affidavit which alleged that the interim order passed by the Court in Hijab Case was being misused by authorities to stop hijab-wearing students even in institutions with no prescribed uniform.

Tags : KARNATAKA HIGH COURT   HIJAB CASE  

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