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Bombay HC: Order Allowing Maratha Community to Avail 10% Reservation to Continue this Year - (12 Jun 2025)

CIVIL

Bombay High Court has observed that the interim order allowing 10% reservation to the Maratha community in education and employment will continue this year as well, subject to final findings of the petitions challenging the 2024 Maratha quota law.

Tags : BOMBAY HIGH COURT   10% RESERVATION   MARATHA QUOTA LAW  

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