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Calcutta HC orders Urgent EWS Certificate Decision, Says Mother's Voter Deletion Irrelevant - (18 Aug 2026)

EDUCATION

Calcutta High Court directed authorities to urgently consider a NEET-UG 2026 aspirant’s request for an EWS certificate, holding that his mother’s deletion from the voter list due to a name discrepancy cannot be considered while determining his eligibility.

Tags : EWS CERTIFICATE; VOTER-LIST; NEET-UG  

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