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Madras HC: Participation in Funeral of Immediate Family Member Part of Article 25 of Constitution - (12 Feb 2024)

FAMILY

Madras High Court while paving way for an undertrial to attend his father’s funeral, has held that right to attend funeral of the parent/spouse/child falls within the ambit of Article 25 of the Constitution of India.

Tags : MADRAS HIGH COURT   ARTICLE 25 OF CONSTITUTION  

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