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Supreme Court Imposes Costs for Taking Foreign Medical Admission with False Age Declaration - (15 Feb 2022)

EDUCATION

Supreme Court while deprecating the practice of getting admission in a medical course in a Foreign University without an eligibility certificate observed that furnishing false information to the authorities for the purpose of issuance of eligibility certificate is an attempt to hoodwink the authorities.

Tags : SUPREME COURT   ADMISSION   FALSE AGE DECLARATION  

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