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Karnataka HC Directs State to File Status Report for Steps Taken for Admission of Children - (17 Mar 2021)

EDUCATION

Karnataka High Court has directed the state government to file a status report enumerating the concrete steps taken either through Block Education Officers or any other officers of the state government to ensure that children who are 6-years of age and who are beyond Anganwadi system are admitted in regular schools.

Tags : KARNATAKA HIGH COURT   ADMISSION OF CHILDREN INTO REGULAR SCHOOLS  

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