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Karnataka HC Directs Immediate Action Against Childcare Centres Operating Without Registration - (26 Apr 2021)

CRIMINAL

Karnataka High Court has directed the State government to take immediate action against childcare centres operating in the city without registration following a disclosure that there were at least 56 such illegal centres, including one operated by an official of the Department of Public Instruction (DPI).

Tags : KARNATAKA HIGH COURT   CHILDCARE CENTRES OPERATING WITHOUT REGISTRATION  

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