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Ker. HC: Government Which Claims to be Progressive Can't Deny EWS Benefits to Non-Religious Persons - (16 Aug 2022)

CIVIL

Kerala High Court has directed the State to expeditiously frame a policy to issue community certificates to persons belonging to the non-religious category such that they can avail the benefits available to Economically Weaker Sections (EWS).

Tags : KERALA HIGH COURT   NON-RELIGIOUS CATEGORY   EWS  

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