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SC: Allahabad HC’s Observation on Religious Conversions Not to be Cited in Other Cases - (30 Sep 2024)

CIVIL

Supreme Court while expressing disapproval of observation made by Allahabad High Court that “if conversions in religious congregations were not stopped, India's majority population would become minority”, has stated that this observation shall not be cited in any other case/proceeding.

Tags : SUPREME COURT   RELIGIOUS CONVERSIONS   ALLAHABAD HIGH COURT  

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