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Ker. HC: Can’t Call Putting Up Boards of Temples, Mosques on Busy Roads as Religious Practice - (06 Dec 2024)

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Kerala High Court while hearing a plea on unauthorized boards/ banners in public places, has observed that it is not a religious practice to keep a board of a temple, mosque or church in a busy thoroughfare.

Tags : KERALA HIGH COURT   UNAUTHORIZED BOARDS   BUSY THOROUGHFARE  

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