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P&H High Court Scraps Haryana's Law Mandating 75% Quota in Private Sector - (17 Nov 2023)

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Punjab and Haryana High Court has struck down the controversial Haryana State Employment of Local Candidates Act, 2020 mandating 75% reservation for residents of the state in private sector jobs, calling it unconstitutional.

Tags : PUNJAB AND HARYANA HIGH COURT   HARYANA STATE EMPLOYMENT OF LOCAL CANDIDATES ACT   2020  

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