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SC Refuses To Entertain Plea Against Compulsory Bond Conditions on MBBS Candidates in Maharashtra - (09 Aug 2022)

CIVIL

Supreme Court while refusing to entertain plea seeking quashing of compulsory bond conditions, imposed by State of Maharashtra while taking admissions in medical under-graduate MBBS course, has held that it is only appropriate that petitioners approach the Bombay High Court with their grievance.

Tags : SUPREME COURT   COMPULSORY BOND   MBBS  

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