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SC Quashes Bombay HC Judgment on Reserving Post of Mayor for Dhule Municipal Corporation - (03 Sep 2021)

CIVIL

Supreme Court has set aside a judgment delivered by the Bombay High Court (Aurangabad Bench) which had quashed a notification issued by the Maharashtra Government to reserve the post of Mayor in Dhule Municipal Corporation to candidate belonging to Other Backward Class (OBC) category.

Tags : SUPREME COURT   POST OF MAYOR FOR DHULE MUNICIPAL CORPORATION  

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