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J&K&L HC Rejects PIL Seeking Prohibition on Illegal Practice of Slaughtering of Animals - (21 Feb 2022)

ENVIRONMENT

Jammu and Kashmir and Ladakh High Court has rejected a Public Interest Litigation (PIL) plea seeking prohibition on the illegal practice of slaughtering of animals on the basis of superstition and in the name of religious sacrifices.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   ILLEGAL PRACTICE OF SLAUGHTERING OF ANIMALS  

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