Constitution of India

   
21A. Right to education.
1[21A. Right to education.

    The State shall provide free and compulsory education to all children of the age of six to fourteen years in such manner as the State may, by law, determine.]

1. Ins. By the Constitution (Eighty-sixth Amendment) Act, 2002.
 




Back to Constitution of India | Laws India

 

Web www.vakilno1.com
Copyright© Vakilno1.com 2000 All rights reserved