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MP High Court: Women Retain Reservation Benefits After Marriage if Caste is Recognized in Both States - (15 Jan 2026)

SERVICE

Madhya Pradesh High Court has held that women who move to MP after marriage from another state are not considered migrants for service or reservation purposes and will be treated as domiciled residents, ensuring they retain all benefits tied to state residency.

Tags : RESERVATION   MARRIAGE   CASTE  

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