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Karnataka HC Refuses to Quash UGC Notification Restricting Physical Jurisdiction of NLSIU - (02 Jun 2021)

EDUCATION

Karnataka High Court has refused to quash a public notice and regulations issued by University Grants Commission by which it restricts the physical jurisdiction of National Law School of India University (NLSIU), in the matter of distance education to within the State of Karnataka.

Tags : KARNATAKA HIGH COURT   NATIONAL LAW SCHOOL OF INDIA UNIVERSITY  

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