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MP HC Directs Indore School Associations to Not Charge Penal Rent from Any Teacher/Employee - (05 Oct 2020)

CIVIL

Madhya Pradesh High Court has directed Private School Association, Indore, Association of Unaided Schools, Indore and the Daly College (Indore) not to charge damage or penal rent from any teacher/employee or family members and they shall not be evicted from their School/Hostel/Residential premises.

Tags : MADHYA PRADESH HIGH COURT   PENAL RENT  

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