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Del. HC: Not Performing “Karwachauth” Per Se Not Cruelty - (22 Dec 2023)

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Delhi High Court while observing that having different religious beliefs and not performing certain religious duties would not amount to cruelty, has stated that fasting or not fasting on “Karwachauth” is an individual choice and not following the same is not an act of cruelty.

Tags : DELHI HIGH COURT   KARWACHAUTH   CRUELTY  

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