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Supreme Court Sets Aside Delhi High Court Verdict on Quota Benefits - (26 Feb 2016)

SC has set aside a Delhi High Court verdict which held that selected persons cannot be accorded quota benefits on account of non-submission of OBC certificate before cut off date, saying weaker sections should not be deprived of reservation as they have been facing "centuries of oppression".

Tags : SC   QUOTA BENEFITS   DELHI HIGH COURT  

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