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Andhra Pradesh High Court: Cannot Extend Benefits of SC&ST Act to Converts - (05 May 2025)

CIVIL

Andhra Pradesh High Court has held that the caste system is alien to Christianity and once an individual has converted to Christianity and professes the same he cannot be allowed to invoke the provisions of the Scheduled Caste, Scheduled Tribe (Prevention of Atrocities) Act.

Tags : AP HIGH COURT   CHRISTIANITY   SCHEDULED CASTE   SCHEDULED TRIBE  

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