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Punjab and Haryana High Court: Don’t Finalise Medical Admissions - (11 Sep 2015)

Punjab and Haryana High Court on re-examination for PMET 2015 has asserted, “ In the meantime till the adjourned date, the counselling for admissions may continue. However, the admissions be not finalised by deposit of admission fee”.

Tags : PUNJAB AND HARYANA HIGH COURT  PMET 2015  

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