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Karnataka HC Quashes Clause 7 of Guidelines Issued by KSLU on Passing of Students - (27 Sep 2021)

EDUCATION

Karnataka High Court has quashed Clause 7 of the guidelines issued by the Karnataka State Law University by which a candidate who secures less than 40% of marks based on an aggregate percentage of total performance including theory and internal assessment of marks in the previous semester shall be considered as 'fail'.

Tags : KARNATAKA HIGH COURT   GUIDELINES ISSUED BY KSLU ON PASSING OF STUDENTS  

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