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Calcutta HC to Decide on Permitting Schools to Expel Students for Fees Default - (05 Jul 2021)

CIVIL

Calcutta High Court has said that it will decide on permitting school authorities to expel students for non-payment of fees in the absence of good cause shown for default. The Court will decide on this issue on the next date of hearing which is slated to take place on 6th August, 2021.

Tags : CALCUTTA HIGH COURT   PERMITTING SCHOOLS TO EXPEL STUDENTS FOR FEES DEFAULT  

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