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'Make In India' Function Caused Damage to Mumbai Beach: Bombay High Court - (22 Jun 2018)

Supreme Court has refused to allow CBSE's appeal against a Bombay High Court order asking it to give proportionate marks to a batch of candidates, who lost 30 minutes due to the invigilator's fault during the NEET undergraduate exam 2018.

Tags : BOMBAY HIGH COURT   MAKE IN INDIA  

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