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Kar HC: Educational Institutions Must Recognize & Reconsider Malady of Harsh Disciplinary Actions - (28 Jun 2023)

CRIMINAL

Karnataka High Court while observing that harsh discipline is closely linked to internalizing mental problems of a child and lowering the child’s cognitive functioning and school performance, has held that institutions have to recognize this malady and remedy the wrong in a different manner.

Tags : KARNATAKA HIGH COURT   EDUCATIONAL INSTITUTIONS   HARSH DISCIPLINARY ACTIONS  

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