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UK SC: Trans Women Not Included in Definition of ‘Woman’ under Equality Act, 2010 - (17 Apr 2025)

CIVIL

United Kingdom Supreme Court has held that a person with a Gender Recognition Certificate in the female gender does not come within the definition of 'woman' for the purposes of sex discrimination in Section 11 of the EA 2010 and is limited to biological women.

Tags : UNITED KINGDOM   EQUALITY ACT   BIOLOGICAL WOMEN  

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