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Supreme Court: SC Status Applies Only to Hindus, Sikhs, and Buddhists, and is Lost on Conversion - (25 Mar 2026)

CRIMINAL

Supreme Court ruled that "No person who professes a religion other than Hindu, Sikh or Buddhist shall be a member of Scheduled Caste. Conversion to any other religion results in loss of Scheduled Caste status,".

Tags : CONVERSION   SCHEDULED CASTE STATUS   RELIGION  

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