Right of Children to Free and Compulsory Education Act, 2009
20. Power to amend Schedule.-
The Central Government may, by notification, amend the Schedule by adding to, or omitting there from, any norms and standards
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Right of Children to Free and Compulsory Education Act, 2009 20. Power to amend Schedule.- The Central Government may, by notification, amend the Schedule by adding to, or omitting there from, any norms and standards |
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