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Allahabad HC: Right To Choose Partner is Constitutional; UP Law Doesn't Bar Interfaith Unions - (24 Feb 2026)

CONSTITUTION

Allahabad High Court held that the Uttar Pradesh Prohibition of Unlawful Conversion of Religion Act, 2021 does not prohibit interfaith relationships, whether live-in or marital, while hearing petitions concerning inter-religion couples.

Tags : PARTNER   CONSTITUTIONAL   UTTAR PRADESH PROHIBITION OF UNLAWFUL CONVERSION OF RELIGION ACT  

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