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Delhi High Court Dismisses Challenge Against Minimum Age Condition In NEET - (18 Aug 2021)

EDUCATION

Delhi High Court has dismissed a student's plea seeking permission to appear in the NEET examination, despite being underage by 13 months. The Court has also imposed a cost of Rs. 10,000 on the petitioner, to be deposited with DSLSA within four weeks for use in access to justice program.

Tags : DELHI HIGH COURT   MINIMUM AGE CONDITION IN NEET  

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