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Del HC to DU on its Decision to Allow Admission for 5 Year Law on Basis of CLAT: You Are Not Special - (17 Aug 2023)

EDUCATION

Delhi High Court while observing that under NEP, once decision is taken by Centre that admissions are to be done in Central Universities only on the basis of CUET, has told Delhi University that it is not special to allow admissions in five-year integrated law courses solely on the basis of CLAT.

Tags : DELHI HIGH COURT   DELHI UNIVERSITY   CLAT   ADMISSION  

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