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MP HC Makes Exception for ST Candidate Who Selected Wrong Category for NEET Counselling - (18 Feb 2022)

EDUCATION

Madhya Pradesh High Court has taken a sympathetic view towards the situation of a NEET aspirant belonging to ST community, who inadvertently registered herself under the UR/ NRI quota, allowing her to re-register herself in the last round of counselling.

Tags : MADHYA PRADESH HIGH COURT   EXCEPTION FOR ST CANDIDATE  

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