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  • Right to work, to education and to public assistance in certain cases Article-41

Constitution of India, 1949

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Article Description
41 Right to work, to education and to public assistance in certain cases

The State shall, within the limits of its economic capacity and development, make effective provision for securing the right to work, to education and to public assistance in cases of unemployment, old age, sickness and disablement, and in other cases of undeserved want.











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