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Bombay HC: Child of Single Mother Can’t be Denied RTE Quota over Deceased Father's Caste Certificate - (24 Jul 2026)

EDUCATION

Bombay High Court held that a child seeking admission under the RTE Act cannot be denied quota benefits for failing to produce the caste certificate of a deceased father. The Court ruled that the mother's caste certificate is sufficient in such cases.

Tags : CHILD; CASTE CERTIFICATE; ADMISSION  

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