Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 41] [Entire Act] Union of India - Section Section 20 in The 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 therefrom, any norms and standards.
