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PIL In Delhi High Court Seeks To Make Health & Yoga Science Mandatory Upto 8th Standard Curriculum - (16 May 2022)

CIVIL

Public interest litigation has been filed in the Court seeking directions on the Centre and the Delhi Government to make "Health and Yoga Science" a mandatory part of curriculum up to 8th Standard for an overall development of the children in spirit of Section 29 of the Right to Education Act, 2009.

Tags : DELHI HIGH COURT   YOGA SCIENCE   HEALTH   CHILDREN  

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