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Karnataka HC Directs AG in Appeal Challenging 1-Year Mandatory Service for PG Doctors - (23 Oct 2020)

SERVICE

Karnataka High Court has directed the Advocate General to appear and address the Court on an appeal challenging the compulsory one year urban service rule for Postgraduate Doctors who had taken admission through Management and NRI quota.

Tags : KARNATAKA HIGH COURT   1-YEAR MANDATORY SERVICE FOR PG DOCTORS  

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