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Delhi HC: Decision to Conduct NEET Exam Lies with Concerned Authorities - (13 Feb 2025)

EDUCATION

Del. HC while refusing to entertain PIL for conducting NEET UG exam twice a year, has observed that the decision whether any particular entrance exam for admitting students to any course is to be held twice in a year lies exclusively in the administrative domain of the authorities concerned.

Tags : DELHI HIGH COURT   NEET EXAM   CONCERNED AUTHORITIES  

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