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US Supreme Court Rules Against Affirmative Actions in College Admission Process - (30 Jun 2023)

CONSTITUTION

United States Supreme Court has struck down affirmative action policies in student admissions programs at Harvard University and the University of North Carolina and observed that while such policies are well intended, they could not last forever and amount to unconstitutional discrimination.

Tags : UNITED STATES SUPREME COURT   AFFIRMATIVE ACTIONS   ADMISSION  

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