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Bombay High Court: Submission of Caste Validity Certificate Mandatory within 12 Months of Election - (22 Oct 2019)

ELECTION

Bombay High Court has ruled that it is essential for a candidate contesting from a reserved seat to produce a caste validity certificate within 12 months of the date of election and failure to do so would lead to retrospective termination.

Tags : BOMBAY HIGH COURT   ELECTION  

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