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SC: Approach of Government and Regulatory Bodies Should be on Accommodating Disabled Candidates - (16 Oct 2024)

EDUCATION

SC has stated that the approach of the Government, regulatory bodies should be as to how best can one accommodate and grant the opportunity to the candidates with disability and not how to disqualify the candidates and make it difficult for them to pursue and realize their educational goals.

Tags : SUPREME COURT   REGULATORY BODIES   DISABLED CANDIDATES  

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