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Delhi High Court: Can’t Consider Conducting CLAT in English as ‘Entry Barrier’ - (16 Jan 2025)

EDUCATION

Delhi High Court has stated that it is necessary to emphasize that the language in which the entrance exam to national law universities (CLAT) is conducted cannot be a barrier for students who are instructed in other languages.

Tags : DELHI HIGH COURT   CLAT   ENTRY BARRIER  

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