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State of Uttarakhand - Section

Section 13 in Uttarakhand Freedom of Religion Act, 2018

13. Burden of proof.

- The burden of proof as to whether a religious conversion was not effected through misrepresentation force, undue influence, coercion, allurement or by any fraudulent means or by marriage lies on the person so converted and where such conversion has been facilitated by any person, on such other person.