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Cal HC on Muharram Drum Beating: Citizen Shouldn’t be Coerced to Hear Something he Doesn’t Like - (28 Jul 2023)

CIVIL

Calcutta High Court while issuing directions for regulating drum-beating and open-air kitchens during Muharram, has observed that unabated beating of drums is impermissible and that a citizen shouldn’t be coerced to hear something he does not like or require.

Tags : CALCUTTA HIGH COURT   MUHARRAM   DRUM BEATING  

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