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Details of Marks in Civil Services Exam Can't be Disclosed under RTI: SC - (22 Feb 2018)

The Supreme Court has set aside a five-year-old ruling of the Delhi High Court wherein the Union Public Service Commission (UPSC) had been directed to disclose the details of marks --raw and scaled-- awarded to the candidates in the civil services (prelims) examination.

Tags : COURT   HIGH COURT   SUPREME COURT  

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