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Ker. HC: Universities under Obligation to Verify Educational Certificate of Enrollment Applicants - (02 Jan 2025)

CIVIL

Kerala High Court has held that there is an obligation on the part of the Universities and Examination Boards to verify the genuineness of the educational certificate of enrollment applicants and Bar Council cannot charge any fee for the purpose of verification.

Tags : KERALA HIGH COURT   EDUCATIONAL CERTIFICATE   ENROLLMENT APPLICANTS  

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