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Supreme Court Notices Centre Over Plea Seeking Complete Ban on Female Genital Mutilation - (09 May 2017)

Supreme Court has issued notice to Centre on a PIL seeking a complete ban on practice of female genital mutilation or khatna, and demanding that it be declared as a cognizable, non-compoundable and non-bailable offence.

Tags : SUPREME COURT   FEMALE GENITAL MUTILATION  

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