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Ker. HC: Academic Interests of Children Must be Delicately Balanced With Right to Recreation - (09 Apr 2024)

EDUCATION

Kerala High Court while allowing CBSE and ICSE Boards to conduct vacation classes, has held that it is to be considered by the State as to how a balance between children's academic pursuits and their right to recreational activities can be made.

Tags : KERALA HIGH COURT   ACADEMIC INTERESTS   CBSE   ICSE   VACATION CLASSES  

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