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SC Directs Saraswati Medical College to Deposit Amount for Violation of Medical Council Regulations - (25 Feb 2021)

EDUCATION

Supreme Court has directed Saraswati Medical College to deposit an amount of Rs 5 Crores to the Supreme Court's Registry for intentionally violating the Medical Council Regulations by granting admission to students not allotted by the Director General Medical Education. The Court has refused to condone the violation made by College in providing admission to 132 students on its own and permitting them to continue despite Medical Council of India's direction to discharge them.

Tags : SUPREME COURT   SARASWATI MEDICAL COLLEGE  

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