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Delhi HC: Reserved Category Candidate Can Rectify Mistake of Applying in Unreserved Category - (08 Jun 2022)

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Delhi High Court has held that a candidate of reserved category who has committed a bona fide mistake of applying under unreserved category for an examination should be given an opportunity to rectify the same, if such action does not cause prejudice to any candidate.

Tags : DELHI HIGH COURT   RESERVED CATEGORY   RECTIFY  

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