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Bom. HC: Constitutional Validity of UGC Regulations on Open and Distance Learning, Upheld - (09 Jul 2024)

EDUCATION

Bom HC has upheld constitutional validity of UGC (Open & Distance Learning Programmes & Online Programmes) Regulations, 2020 that require universities to accomplish certain accreditation scores or rankings & to offer programmes in conventional mode before offering them through distance/online modes.

Tags : BOMBAY HIGH COURT   UGC REGULATIONS   CONSTITUTIONAL VALIDITY   DISTANCE LEARNING  

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