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Supreme Court: Right to Education Act, 2009 Applicable to Minority Schools - (31 May 2019)

EDUCATION

Supreme Court has asked minority schools to admit students seeking admission under Right of Children to Free and Compulsory Education Act, 2009. The Courts order came after some of the minority schools across the State challenged the 25 per cent admission rule under the Act in Supreme Court.

Tags : SUPREME COURT   RIGHT TO EDUCATION  

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