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Calcutta HC Refuses to Interfere with Single Bench Order on 30% Domicile Reservation - (01 Oct 2020)

EDUCATION

Calcutta High Court has refused to interfere in the Single Bench order which refused to grant interim relief in a writ petition challenging the constitutionality of the law mandating 30% domicile reservation for admission in West Bengal National University of Juridical Sciences (NUJS).

Tags : CALCUTTA HIGH COURT   DOMICILE RESERVATION  

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