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SC Grants One-Time Relief, Allows Law Students to Take Exams Despite Attendance Shortage - (23 Jul 2026)

EDUCATION

Supreme Court granted one-time relief to law students whose academic session was ongoing when the Delhi High Court relaxed attendance norms, holding they cannot be barred from appearing in final examinations for that session solely due to shortage of attendance.

Tags : ATTENDANCE; LAW STUDENTS; EXAMS  

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