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Negative Markings in Competitive Exams Bad in Law: Madras HC - (04 Feb 2019)

Madras High Court has held that practice of awarding negative marks in competitive examinations should be done away with and also observed that deducting marks for wrong answers would not in any way help in analysing the intelligence, aptitude or knowledge of the candidates.

Tags : MADRAS HIGH COURT   NEGATIVE MARKINGS IN COMPETITIVE EXAMS  

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