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[Cites 0, Cited by 22] [Entire Act]

Union of India - Section

Section 13 in National Charter For Children, 2003

13. Equality, freedom of expression, freedom to seek and receive information, freedom of association and peaceful assembly.

-The State and community shall ensure that all children are treated equally without discrimination on grounds of the child's or the child's parents or legal guardian's race, colour, caste, sex, language, religion, political or other opinion, national, ethnic or social origin, disability, birth, political status, or any other consideration.