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Supreme Court: Include HIV+ Children in 'Disadvantaged Group' for Imparting Free Education - (09 May 2017)

Supreme Court has said that so far, 11 states and one Union territory have issued notification effecting a change in Right of Children to Free and Compulsory Education Act, 2009 to also include HIV positive kids in "disadvantaged group".

Tags : SUPREME COURT   RIGHT OF CHILDREN TO FREE AND COMPULSORY EDUCATION ACT   2009  

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