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Supreme Court Plea Challengs Bombay High Court's Grant of Quota to Marathas in Education, Jobs in Maharashtra - (06 Jul 2019)

The Bombay High Court had said the 50% reservation-cap by the Supreme Court could be exceeded only in exceptional circumstances. While the plea states that this limit was a 'binding rule and not merely a rule of prudence'.

Tags : COURT   HIGH COURT   SUPREME COURT  

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