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Kerala High Court: Implement Decision to Abolish Moderation - (11 Jul 2019)

CIVIL

Kerala High Court has directed the State Government to implement in four months the decision taken by a meeting of State Education Secretaries to do away with the practice of moderation, except in the case of ambiguity in question papers, in secondary and senior secondary board examinations.

Tags : KERALA HIGH COURT   MODERATION  

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