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SC Rejects Objections to Maintainability of PIL Against Forced Religious Conversion - (06 Dec 2022)

CIVIL

Supreme Court while rejecting objections to maintainability of PIL against forced religious conversion has held that alluring people to convert to other religions by offering medicines and food grains is a very serious issue and although every charity is welcome, the intention has to be checked.

Tags : SUPREME COURT   FORCED RELIGIOUS CONVERSION   INTENTION  

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