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Permitting Unequipped Medical Colleges to Impart Substandard Medical Education Dangerous: SC - (31 Oct 2018)

Supreme Court, while cancelling admissions made to four self-financing medical colleges in Kerala, has observed that permitting unequipped colleges to impart substandard medical education without proper facilities and infrastructure, would be dangerous and affect right to life itself.

Tags : SUPREME COURT   MEDICAL COLLEGES  

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