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Bom. HC: Govt’s Amendment Exempting Private Schools from RTE Quota If Govt-Run School Nearby, Stayed - (07 May 2024)

EDUCATION

Bom. HC while staying Maharashtra Government’s amendment exempting private unaided schools from providing 25% quota to children of disadvantaged sections if a government school is run nearby, has observed that by the provisos, the right of children to get free elementary education is being hampered.

Tags : BOMBAY HIGH COURT   MAHARASHTRA GOVERNMENT   RTE QUOTA  

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