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Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage - (12 Feb 2026)

CRIMINAL

Allahabad High Court has observed that a person’s caste determined at birth remains unchanged even if they convert to another religion, and that a woman’s caste does not change upon marriage, emphasizing that caste is a fixed attribute under law regardless of personal or religious changes.

Tags : CASTE   CONVERSION   INTER-CASTE MARRIAGE  

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