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Madras High Court Refuses to Entertain Plea Challenging Handing Over of Sceptre to Widow - (18 Apr 2024)

TRUSTS AND SOCIETIES

Mad HC has observed that the objection to handing over Sceptre to a woman/widowed woman prima facie is an affront to equality guaranteed under the Constitution of India. Even if sanctions were operating in ancient times, such prejudices practiced in antiquity, have to give way in these modern times.

Tags : MADRAS HIGH COURT   WIDOW   SCEPTRE   PREJUDICE  

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