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Madras HC: Smartha Brahmins Not a Religious Denomination - (14 Jun 2022)

CIVIL

Madras High Court has held that Smartha Brahmins were just a caste/community without any peculiarity specifically attributable to them that distinguished them from other Brahmins of the State of Tamil Nadu and therefore could not be identified as a religious denomination.

Tags : MADRAS HIGH COURT   RELIGIOUS DENOMINATION   SMARTHA BRAHMINS  

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