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Karnataka HC Asks State to Clarify Who Will Benefit from NLSIU Domicile Reservation - (26 Aug 2020)

EDUCATION

Karnataka High Court has asked the State government to clarify on who would be the real beneficiaries of the 25 percent domicile reservation introduced for students of Karnataka at the National Law School of India University.

Tags : KARNATAKA HIGH COURT   NLSIU DOMICILE RESERVATION  

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