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SC: Don't Re-notify Election Process for 367 Local Bodies to Implement OBC Quota - (29 Jul 2022)

ELECTION

Supreme Court has held that the Court had made it clear that Maharashtra State Election Commission (SEC) shall not re-notify election to provide reservation in respect of 367 local bodies. The Court also stated that action shall be taken against SEC if direction of Court is not complied with.

Tags : SUPREME COURT   ELECTION COMMISSION   OBC RESERVATION  

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