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Gauhati HC Seeks Govt's Response on Plea for Effective Implementation of Right to Education Act - (20 Nov 2020)

EDUCATION

Gauhati High Court has sought a response from the Assam government in a plea seeking effective implementation of Section 12(1)(c) of the Right to Education Act, 2009 which reserves at least 25% elementary level school seats for children belonging to weaker sections.

Tags : GAUHATI HIGH COURT   EFFECTIVE IMPLEMENTATION OF RIGHT TO EDUCATION ACT  

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