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Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents - (20 Aug 2025)

CONSTITUTION

Manipur HC ruled that under Transgender Persons Act, 2019, all state bodies must update official documents with transgender person's new name & gender. It directed BOSEM, COSEM, and MU to reissue certificates reflecting the petitioner’s affirmed identity, affirming right to self-identified gender.

Tags : MANIPUR HIGH COURT   TRANSGENDER PERSONS ACT 2019   NAME CHANGE  

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