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Bombay HC: No Leniency in Mandatory Attendance Rule for College Student with Attendance Shortfall - (04 Jul 2016)

Bombay High Court while dismissing a petition filed by city college student has held that the responsibility of taking care of grandparents because parents have demanding jobs is not a good reason for student to not attend college and then seek leniency in the 75% mandatory attendance rule.

Tags : BOMBAY HIGH COURT   MANDATORY ATTENDANCE RULE  

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