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Delhi HC: Private Schools on DDA Land Need Prior Government Sanction to Fee Hikes - (20 Jan 2016)

Delhi High Court has ruled that private unaided schools on land allotted by DDA have to take prior government sanction before hiking fees, while saying that schools cannot indulge in profiteering and commercialisation of education.

Tags : DELHI HIGH COURT   PRIVATE UNAIDED SCHOOLS  

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