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SC: 100% Reservation for Local Residents in Scheduled Areas Unconstitutional - (03 Aug 2022)

CONSTITUTION

Supreme Court has held that 100% reservation provided for the local residents in scheduled area would be violative of Article 16(2) of the Constitution and affecting rights of the other citizens of non­scheduled areas that are guaranteed under Part III of the Constitution of India.

Tags : SUPREME COURT   RESERVATION   UNCONSTITUTIONAL  

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