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Kar HC Refuses Relief to Provide 50% Reservation to SC/ST Community in Governing Body of Association - (03 Feb 2025)

CIVIL

Karnataka High Court has refused to issue such directions to enable 50% reservation for few of the posts in the office bearers or governing council of the Advocates Association, Bengaluru, to members belonging to SC/ST and backward communities.

Tags : KARNATAKA HIGH COURT   SC/ST COMMUNITY   BACKWARD COMMUNITIES  

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