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CDRC: Institute Conducting Physical Classes Can't Force Online Classes on Students - (06 Feb 2023)

CONSUMER

Delhi Consumer Dispute Redressal Commission while directing medical coaching institution to refund the entire advance fees paid by a student has held that it could not force a student to undertake online classes when the student had initially signed up for physical classes.

Tags : CONSUMER DISPUTE REDRESSAL COMMISSION   ONLINE CLASSES   FEES   REFUND  

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