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Delhi HC: Students Shouldn’t be Excluded from Admission because of Untimely Declaration of Results - (04 Jun 2025)

EDUCATION

Delhi High Court while underlining that here has to be proper coordination between the counselling bodies and all the Boards conducting class XII exams has stated that students should not be excluded from admission merely because of untimely declaration of results.

Tags : DELHI HIGH COURT   DECLARATION OF RESULTS   ADMISSION  

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