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MP HC: Revaluation of Answer Sheet Cannot be Permitted in Absence of Express Provision - (29 Jul 2024)

EDUCATION

Madhya Pradesh High Court while dismissing a writ petition seeking revaluation of a student’s answer sheet, has reaffirmed that revaluation cannot be made mandatory in absence of a specific provision.

Tags : MP HIGH COURT   ANSWER SHEET   REVALUATION  

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