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Delhi HC: RTE Act Cannot be Unconditionally Enforced Against Private Unaided Schools - (13 Jun 2022)

CIVIL

Delhi High Court has held that while the Right of Children to Free and Compulsory Education (RTE) Act, 2009 guarantees the right to education, it nowhere provides that the said right can be unconditionally enforced against a private unaided school.

Tags : DELHI HIGH COURT   RTE   PRIVATE UNAIDED SCHOOL  

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