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Supreme Court: Mandatory For Private Schools on DDA Land to Seek Prior Approval For Hiking Fees - (23 Jan 2017)

Supreme Court has dismissed a petition challenging Delhi High Court verdict that made it mandatory for private unaided schools, built on DDA land, to seek permission of Delhi Government before hiking tuition fees.

Tags : SUPREME COURT   PRIVATE UNAIDED SCHOOLS   FEES HIKE  

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