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Supreme Court to Hear On April 8 Pleas Challenging Centre’s Decision on 10% Quota - (29 Mar 2019)

The top court had earlier refused to stay the Centre’s decision to grant 10% quota in jobs and admissions to poor candidates in the general category. But it had agreed to examine the validity of the law and issued a notice to the Centre on the pleas.

Tags : COURT   SUPREME COURT  

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