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Bom. HC: Maharashtra Govt. Informs about No Objection to Permit Cross Gender Massages in Spa - (28 Jan 2025)

CIVIL

Bombay High Court while hearing a matter under the Immoral Traffic (Prevention) Act, 1956 has been informed by the State Government that it has no objection for permitting cross gender massages in spa centres in the State and that it would issue guidelines for the same.

Tags : BOMBAY HIGH COURT   CROSS GENDER MASSAGES   NO OBJECTION  

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