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Kerala High Court to State Government: Inform Us of Stand on Plea to Revise Reservation List of BC’s - (23 Jul 2019)

CONSTITUTION

Kerala High Court has directed the State Government to inform it of its stand on a plea seeking to revise the list of reservation of Backward Classes as per a State Act, to end the "sorry state of affairs" of Muslims in the State.

Tags : KERALA HIGH COURT   RESERVATION  

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