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Madhya Pradesh High Court: Law Varsity May Prescribe Higher Qualifying Marks Than Min. 45% - (31 Jul 2017)

Madhya Pradesh High Court has held that Universities are free to prescribe minimum qualifying marks for admissions to law courses, subject to condition that this is not below 45%, as stipulated by the Bar Council of India.

Tags : MADHYA PRADESH HIGH COURT   LL.B.  

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