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Bombay HC Rejects Plea Challenging RTE Norms Prescribing Reservation For EWS - (13 Feb 2017)

Bombay High Court has dismissed a petition challenging Right To Education Act provision that stipulates 25% of seats in schools be allotted to students from Economically Weaker Sections (EWS).

Tags : BOMBAY HIGH COURT   RIGHT TO EDUCATION ACT  

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