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Cal. HC: Imparting Education Not Sufficient to Bring All Unaided & Minority Private Schools U/A 226 - (19 Dec 2022)

CIVIL

Calcutta High Court has held that imparting of education simpliciter is not sufficient for bringing all unaided and minority private schools and colleges under the cover of Article 226.

Tags : CALCUTTA HIGH COURT   EDUCATION   UNAIDED & MINORITY PRIVATE SCHOOLS  

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