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Allahabad HC: Conversion to Islam Bonafide if Individual Embraces by Own Freewill - (01 Apr 2025)

CIVIL

Allahabad HC has observed that a conversion of religion by an individual to Islam can be said to be bona fide if he/she is major and of sound mind and embraces Islam by his/her own freewill and because of his/her faith and belief in the oneness of God (Allah) and prophetic character of Mohammed.

Tags : ALLAHABAD HIGH COURT   CONVERSION TO ISLAM   BONAFIDE   FREEWILL  

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