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Gauhati High Court: Pending Criminal Case Cannot Indefinitely Delay an MBBS Pass Certificate - (17 Jun 2026)

EDUCATION

Gauhati HC ruled that the mere pendency of criminal case, without any finding of guilt, cannot justify indefinitely withholding the original Final MBBS Pass Certificate of candidate who has completed MBBS course, finished the mandatory internship & obtained registration from the competent authority.

Tags : CRIMINAL CASE; PASS CERTIFICATE; DELAY  

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