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Karnataka HC Quashes CBSE Action Against Class-XII Student - (12 Oct 2020)

EDUCATION

Karnataka High Court has observed that a tender student, even when the delinquency is established, cannot be treated as the offender of the war crime, while quashing the action of Central Board for Secondary Education against a Class XII Student for using unfair means in a Biology Exam.

Tags : KARNATAKA HIGH COURT   CBSE ACTION AGAINST CLASS-XII STUDENT  

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