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SC: Performance of Ritual of Religion Doesn’t Necessarily Mean that Person 'Professes' that Religion - (07 May 2025)

CIVIL

SC has observed that mere performance of a ritual of religion does not ipso facto & necessarily mean that person 'professes' that religion. Adherence merely to some ritual of another religion would not tantamount to giving-up original religion, unless the person concerned makes such belief explicit.

Tags : SUPREME COURT   PERFORMANCE OF RITUAL   RELIGION  

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