JUDGEMENT
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(1.) The submissions raised in the Review Petition pertain to the conclusions arrived at by this Court in relation to AY 2017-18. All the submissions raised by the learned counsel were considered by this Court in detail, where after appropriate conclusions
(2.) We have gone through the Review Petition and do not find any error apparent on record to justify interference in Review Jurisdiction.
(3.) This Review Petition is dismissed.;
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