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SC Disposes Plea on Allied Health Course Moratorium After NCAHP Issues 2026–27 Guideline - (14 Apr 2026)

CIVIL

Supreme Court disposed of SLPs challenging a moratorium on granting permission to start additional allied and healthcare courses, after noting the National Commission for Allied and Healthcare Professions (NCAHP) new framework to facilitate approvals for the 2026–27 academic year.

Tags : NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS   HEALTHCARE COURSES   FRAMEWORK  

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