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SC Upholds Bom HC Judgement Quashing 25% Quota Exemption for Private Schools if Govt. Schools Nearby - (12 Aug 2024)

EDUCATION

Supreme Court has upheld the judgement passed by Bombay High Court quashing the exemption of 25% quota for children of disadvantaged sections, if there is a government-run or aided school within 1 km radius of that private school.

Tags : SUPREME COURT   BOMBAY HIGH COURT   25% QUOTA  

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