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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(1) in Jharkhand Freedom of Religion Rules, 2017

(1)Whoever/religious priest, converts any person from one religion/religions faith to another shall give a notice to the District Magistrate of the District in which he is permanently resident, 15 days prior to such conversion, in Form A attached to the rule and obtain prior permission before conversion from District Magistrate of the District in which he is permanently resident.