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CLAT UG - Constitutional Law (Legal Reasoning)

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The Constitution of India, 1950

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Rajasthani language, mother tongue education, Right to Education, Article 19(1)(a),...

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Supreme Court Of India 12-May-2026

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Supreme Court Of India 26-Feb-2026

menstrual hygiene, Fundamental Right, constitutional law, functional toilets, administrative law

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Description

Legal Section

[45. Provision for early childhood care and education to children below the age of six years.—The State shall endeavour to provide early childhood care and education for all children until they complete the age of six years.]

Article 45, Provision for early childhood care and education to childrenbelow the age of six years