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In a verbose verdict running into 366 pages, the 5-judge Constitution Bench of Dr DY Chandrachud, CJI and Sanjay Kishan Kaul, S. Ravindra Bhat, Hima Kohli, PS Narasimha, JJ wrote 4 opinions on the Same Sex Marriage matter where they agreed on some points and disagreed on others.
The Court noted the submission that a Welfare Board will help in addressing issues faced by the Transgender persons in the State.
In exercise of the powers conferred by Section 16 of the Transgender Persons (Protection of Rights) Act, 2019 (40 of 2019), the
Central Government has issued the draft of Transgender Persons (Protection of Rights) Rules, 2020. Notice is given that the said draft rules
The Ministry of Social Justice and Empowerment introduced a Bill titled “The Transgender Persons (Protection of Rights) Bill, 2019” in the Lok
Ministry of Social Justice and Empowerment proposes to introduce a Bill titled “The Transgender Persons (protection of Rights) Bill, 2019″ in the