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Delhi HC: Filing ITR Instead of Income Certificate Can’t Deprive Eligible Candidate of Scholarship - (15 Dec 2022)

EDUCATION

Delhi High Court has held that mere mistake of filing Income Tax Return (ITR) certificate instead of Income Certificate can’t lead to a situation where an eligible meritorious candidate is deprived of the scholarship, when the two documents prove same parameters of income requirements.

Tags : DELHI HIGH COURT   ITR   SCHOLARSHIP  

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