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Supreme Court: Firm Action to be Taken Even if 0.001% Negligence in NEET –UG 2024 Exam - (18 Jun 2024)

EDUCATION

Supreme Court has told the Central Government and National Testing Agency to ensure that even if there is 0.001% negligence on the part of anyone in conducting the NEET –UG 2024 Exam, it should be thoroughly dealt with and should be looked into with all seriousness.

Tags :   SUPREME COURT  NATIONAL TESTING AGENCY  NEET

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