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Kerala HC Leaves it to RBI, IBA to Decide on Percentage of Marks in Qualifying Exam for Loans - (14 Oct 2015)

Kerala High Court has left it to Central Govt., RBI and Indian Bankers Association (IBA) to decided whether minimum percentage of marks in qualifying examinations required for getting education loan could be reduced in respect of Scheduled Castes and Schedule Tribe (SC/ST) candidates.

Tags : KERALA HIGH COURT   EDUCATION LOAN  

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