High Courts01 Dec 2025Disposed Of
Sachin Kailash Kale Vs State Of Maharashtra & Anr.
Bombay High Court · (2025) 12 BOM CK 2672
Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000-Section 4Maharashtra Scheduled Tribe (Regulation of Issuance and Verification of Certificate) Rules, 2003-Rule 3