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Karnataka HC: Service Bonds Enforceable on Students With Subsidised Education, Not Bonded Labour - (09 Apr 2026)

EDUCATION

Karnataka High Court ruled that service bonds for medical students availing subsidised education are enforceable and do not amount to "bonded labour." It allowed ESIC’s appeal for mandatory service, overturning a 2020 order that had removed compulsory bonds for students.

Tags : SERVICE BONDS   STUDENTS   SUBSIDISED EDUCATION  

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