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SC: Admission Can’t be Denied to Domicile of State on The Ground of Parent Posted Outside State - (22 Mar 2024)

EDUCATION

Supreme Court has held that a candidate having domicile of the State of Maharashtra cannot be denied admission under the State quota on the ground that the father of the candidate is posted outside the State.

Tags : SUPREME COURT   DOMICILE   STATE OF MAHARASHTRA   ADMISSION  

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