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SC Grants No Relief to State on Maratha Quota for Med PG Seats - (10 May 2019)

EDUCATION

Supreme Court has upheld an order of Nagpur bench of Bombay HC by which provisions of Maratha Reservations were made inapplicable to admissions for 2019-2020 to Post Graduate medical and dental college admissions .

Tags : SUPREME COURT   MARATHA RESERVATIONS  

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