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Karnataka HC Refuses to Interfere with Decision to Hold SSLC Exams in Physical Form - (12 Jul 2021)

EDUCATION

Karnataka High Court has refused to interfere with the decision of the State Government to hold SSLC exams in physical form for students of Class X from July 19. The Court has observed that the holding of exam was in the interest of students and that the state has taken adequate precautionary measures against COVID-19 pandemic.

Tags : KARNATAKA HIGH COURT   HOLD SSLC EXAMS IN PHYSICAL FORM  

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