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Bom HC: Children Born in State But Completed Schooling from Outside Entitled to State Quota for Adm - (14 Sep 2022)

EDUCATION

Bombay High Court while holding that candidates born in the State but completed their 10th/12th from outside due to parent’s army posting are entitled to state quota for admission in 5 year law program, has stated that it would be harsh if such exemption is not granted.

Tags : BOMBAY HIGH COURT   STATE QUOTA   ADMISSION  

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