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Karnataka High Court: Provisions of RTE Act Apply to Residential Schools - (31 May 2024)

EDUCATION

Kar. HC has held that under Section 18 of the Right of Children to Free and Compulsory Education Act, 2009 read with Karnataka RTE Rules, it is mandatory for a school other than a school established, owned and controlled by appropriate Govt. or local authority to apply for recognition under RTE Act.

Tags : KARNATAKA HIGH COURT   RIGHT TO EDUCATION   RESIDENTIAL SCHOOLS  

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