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SC: Tendency to Treat Members of Denotified Tribes as Habitual to Crime Reinforces a Stereotype - (04 Oct 2024)

CONSTITUTION

SC has stated that the tendency to treat members of denotified tribes as habitual to crime reinforces a stereotype, which excludes them from meaningful participation in social life. When such stereotypes become a part of the legal framework, they legitimize discrimination against these communities.

Tags : SUPREME COURT   DENOTIFIED TRIBES   DISCRIMINATION  

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