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Delhi HC Issues Notice on Plea Against Exclusion of Madrasas, Vedic Pathsalas from RTE Act - (23 Feb 2022)

EDUCATION

Delhi High Court has issued notice on plea filed by BJP leader Ashwini Kumar Upadhyay, challenging the exclusion of Madrasas, Vedic Pathsalas & educational institutions imparting religious instruction from the scope of Right to Education Act, 2009.

Tags : DELHI HIGH COURT   EXCLUSION OF MADRASAS   VEDIC PATHSALAS FROM RTE ACT  

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