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Delhi HC: Religious Conversion not Prohibited Unless Forced - (06 Jun 2022)

CONSTITUTION

Delhi High Court has held that it is person’s constitutional right to choose and profess a religion of choice and to freely convert their religion. Religious conversion is not prohibited in law, If someone is forced to convert, then it's different issue but to convert is a person's prerogative.

Tags : DELHI HIGH COURT   CONVERSION   RELIGION  

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