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SC Disposes of Plea Against Disabled Quota and Welcomes Government's Steps in This Regard - (02 Sep 2015)

Supreme Court has disposed of a contempt plea alleging "willful disobedience" of an order to provide three per cent quota to differently-abled persons and welcomed steps taken by government in filling up vacancies meant for differently-abled persons.

Tags : SUPREME COURT  GOVERNMENT  

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