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Bombay High Court Refuses Rs 28 Lakh Fee Refund to Girl who Breaches Norms - (30 Sep 2019)

EDUCATION

Bombay High Court has declined to provide any help to the teenage girl, who first took admission in a medical course and suddenly gave it up and sought a refund of the parents’ ‘hard-earned’ money. The Court noted that the girl did not follow any due procedure of law and breached the norms.

Tags : BOMBAY HIGH COURT. FEE REFUND  

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