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Madras HC: Education Not Commercial Activity, Collection of Capitation Fee for Admission Illegal - (01 Nov 2022)

EDUCATION

Madras High Court while deprecating practice of receiving capitation fee for admissions, has held that education can never be a commercial activity and such practice of receiving capitation fee is against Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992.

Tags : MADRAS HIGH COURT   CAPITATION FEES   COMMERCIAL ACTIVITY  

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