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SC Stays Bombay HC Judgment Setting Aside Reservation of Wards in Goa Municipal Councils - (05 Mar 2021)

CIVIL

Supreme Court has stayed the Bombay High Court judgment setting aside a notification issued by the Director and ex-officio Additional Secretary (Municipal Administration)/ Urban Development, Goa reserving wards in Goa Municipal Councils.

Tags : SUPREME COURT   BOMBAY HIGH COURT   RESERVATION OF WARDS IN GOA MUNICIPAL COUNCILS  

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