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SC Allows Appeal by State of Telangana against HC’s Order on Domicile Rule - (01 Sep 2025)

CIVIL

Supreme Court has allowed an appeal filed by the State of Telangana against an order passed by the Telangana High Court holding that permanent resident need not be required to study or reside in Telangana for 4 continuous years to get the benefit of domicile quota in medical admissions.

Tags : SUPREME COURT   STATE OF TELANGANA   PERMANENT RESIDENT  

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