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Madras HC: Govt. Cannot Retain Educational Certificates for Violation of Compulsory Services Bond - (01 Jun 2022)

SERVICE

Madras High Court while directing concerned medical colleges and the Directorate of Medical Education has held that they could not withhold the original education certificates collected at the time of admission, merely on the ground that the petitioners has violated compulsory services bond.

Tags : MADRAS HIGH COURT   MEDICAL COLLEGES   CERTIFICATES  

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