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All. HC: Any Person Who Converts People by Force to be Made Liable Under UP 'Anti Conversion' Act - (21 Aug 2024)

CRIMINAL

All. HC while denying bail to a Maulana accused for forceful conversion of victim to Islam, has observed that any person of any religion irrespective of name with which he is called, shall be liable under UP Anti Conversion Act, 2021 for conversions by misrepresentation, force, undue influence etc.

Tags : ALLAHABAD HIGH COURT   FORCEFUL CONVERSION   UNDUE INFLUENCE  

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