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Delhi HC: Transgender Person to Produce Gender Re-Assignment Certificate, Violates Article 21 - (12 Apr 2022)

CIVIL

Delhi High Court has held that the Passport Rules, 1980 as they require a Transgender person to produce Gender Re-assignment certificate Surgery, is prima violative of Article 21 of the Constitution.

Tags : DELHI HIGH COURT   PASSPORT RULES   TRANSGENDER PERSON   GENDER RE-ASSIGNMENT CERTIFICATE   ARTICLE 21 OF THE CONSTITUTION  

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