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Kerala HC: Excommunicating Knanaya Catholics For Marrying Outside the Community is Unconstitutional - (26 Mar 2026)

CONSTITUTION

Kerala High Court ruled that requiring Knanaya Catholics to marry within the community and excommunicating those who marry outside is unconstitutional, as it violates fundamental rights and cannot be enforced through parish membership restrictions.

Tags : KNANAYA CATHOLICS   COMMUNITY   UNCONSTITUTIONAL  

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