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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(2) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

(2)The order of de-recognition issued by the District Education Superintendent shall be operative from the immediately succeeding academic year and shall specify the neighborhood school to which the children of the de-recognized school shall be admitted.Part-6 Teachers