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Delhi High Court: Can’t Deny Gold Medal to Topper For Failing to Attend Exams in First Attempt - (29 Jan 2018)

Delhi High Court has held that sitting for an examination by a student in the successive academic year owing to illness or other similar circumstances in the previous year will still be considered the “first attempt”.

Tags : SUPREME COURT   AMITY LAW SCHOOL   GOLD MEDAL  

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