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Calcutta High Court: State Cannot Deny CRMI Seats to Foreign Medical Graduates Citing Stipend Costs - (01 Sep 2026)

EDUCATION

Calcutta High Court held that the State cannot deny compulsory internship seats to Foreign Medical Graduates citing stipend costs, noting that internships may proceed without immediate payment and interns can later pursue their stipend claims.

Tags : FOREIGN MEDICAL GRADUATES; STIPEND; STATE  

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