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Madras HC: Woman’s Status Can’t be Taken Away Depending Upon Her Martial Status - (07 Aug 2023)

CIVIL

Madras High Court while observing that it is unfortunate that archaic belief that a widow entering a temple will cause impurity, continues to prevail, has held that a woman, by herself, has a status and identity and that can't in any way come down or be taken away depending upon her marital status.

Tags : MADRAS HIGH COURT   WOMAN   MARITAL STATUS  

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