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Rajasthan HC: Transgender Bill May Make Gender Identity Rights Dependent on State Approval - (31 Mar 2026)

HUMAN RIGHTS

Rajasthan High Court observed that the Transgender Persons (Protection of Rights) Amendment Bill, 2026, recently passed by Parliament, risks converting an inviolable aspect of personhood into a State-mediated entitlement for transgender persons.

Tags : TRANSGENDER PERSONS (PROTECTION OF RIGHTS) AMENDMENT BILL   DEPENDENT   GENDER IDENTITY RIGHTS  

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