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Kerala Court: Expelling Members for Marrying Outside Community Violates Article 25 - (19 Sep 2022)

CIVIL

Kerala Court has held that endogamy within Knanaya Catholic Community is not essential religious practice and therefore expulsion of Knanaya Catholic member and their family unit permanently from the Church for marrying outside the community is violative of Article 25 of the Constitution of India.

Tags : KERALA COURT   ENDOGAMY   ESSENTIAL RELIGIOUS PRACTICE  

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