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Calcutta HC: No Educational Institution to Remove Student for Non-Payment of Fees - (22 Jun 2021)

EDUCATION

Calcutta High Court has said that no school or academic institution shall remove any student from their rolls for non-payment or short-payment of fees till 31st July, 2021, keeping in view the situation created by Covid-19 pandemic.

Tags : CALCUTTA HIGH COURT   NON-PAYMENT OF FEES  

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