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MP HC: Candidates Cannot Change Domicile Status in Counselling Form After Registration - (11 Feb 2022)

EDUCATION

Madhya Pradesh High Court has dismissed a petition filed by a NEET candidate seeking directions of the Court to allow him to change his domicile status to M.P. on his counselling form, since the last date of registration had passed.

Tags : MADHYA PRADESH HIGH COURT   DOMICILE STATUS IN COUNSELLING FORM  

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