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Delhi High Court: Central Body Can Defend Proceedings Anywhere in Country - (14 Jun 2021)

CIVIL

Delhi High Court has said that as a central body, the Central Board of Secondary Education (CBSE) can defend proceedings anywhere in the country and that the Delhi High Court does not have territorial jurisdiction in all matters of CBSE merely because its head office is in Delhi, refusing to entertain a plea by a school student in Ghaziabad against an increase in her CBSE-affiliated school's fees.

Tags : DELHI HIGH COURT   CENTRAL BOARD OF SECONDARY EDUCATION  

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