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Karnataka HC Issues Notice on Plea Questioning Legality of Compulsory Service for Medical Students - (13 Apr 2021)

EDUCATION

Karnataka High Court has issued notice to the State, Centre, and the National Medical Commission on a petition filed by a group of medical students questioning the legality of the Karnataka Compulsory Service by Candidates Completed Medical Courses Act, 2012, which mandates one compulsory government service.

Tags : KARNATAKA HIGH COURT   COMPULSORY SERVICE FOR MEDICAL STUDENTS  

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