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Karnataka HC: Non-Compliance of SOP Should Not be Ground to Prohibit Candidate from Writing Exam - (30 Jul 2020)

EDUCATION

Karnataka High Court has clarified that non-compliance of the statement of procedure would not be a ground to prohibit a candidate from taking the Karnataka Common Entrance Test, 2020.

Tags : KARNATAKA HIGH COURT   KARNATAKA COMMON ENTRANCE TEST   2020  

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