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Unaided Private School Staff can't be Roped in for Election Duty: Bombay HC - (04 Apr 2019)

ELECTION

Bombay High Court has ordered that teaching and non-teaching staff of unaided private schools cannot be called for election duty since they are not covered under Section 159 of the Representation of People Act.

Tags : BOMBAY HIGH COURT   ELECTION DUTY   PRIVATE UNAIDED SCHOOL  

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