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Gauhati HC to State: Take Action Against Schools Not Reserving 25% Seats for Disadvantaged Groups - (13 Mar 2023)

EDUCATION

Gauhati High Court while directing State to implement its policy under Right to Education Act regarding admission benefits to children from weaker section and disadvantaged group in the unaided and non-minority institutions and action to be taken if institutions do not comply with the requirement.

Tags : GAUHATI HIGH COURT   ADMISSION   RTE ACT   UNAIDED AND NON-MINORITY INSTITUTIONS  

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