Friday, 01, May, 2026
 
 
 
Expand O P Jindal Global University
BARE ACTS

Category SideBar

Article 41 Constitution of India: Right to work, to education and to public assistance in certain cases


 
Category of Bare Act Name of the Act Year of Promulgation
Civil Laws The CONSTITUTION OF INDIA 1975
Act Number Enactment Date Chapter Number
36 1975-04-26 4
Chapter Title Ministry Department
Directive Principles Of State Policy Ministry of Law And Justice Department of Personnel and Administrative Reforms

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.

Help us improve! Please suggest corrections.
 

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

Related judgement on Article 41 Constitution of India: Right to work, to education and to public assistance in certain cases