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Allahabad HC Quashes UP Government Orders Notifying 17 OBCs as Scheduled Castes - (05 Sep 2022)

CIVIL

Allahabad High Court while quashing the orders of the Uttar Pradesh Government recognizing or acknowledging 17 Other Backward Classes sub-castes as Scheduled Castes has held that this exercise could have been undertaken only by way of parliamentary law.

Tags : ALLAHABAD HIGH COURT   SCHEDULED CASTES   PARLIAMENTARY LAW  

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