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Supreme Court: Identify Afresh Remote/Difficult Areas For Grant of Weightage In NEET - (26 May 2017)

Supreme Court has held that Haryana Government’s notification dated May 05 identifying remote/difficult areas for purpose of grant of weightage to candidates appearing in NEET examination, is based on no data, reflects inadequate preparation, and is in nature of a knee jerk reaction to situations.

Tags : SUPREME COURT   NEET   HARYANA  

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