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State of Punjab - Section

Section 20 in The Punjab Primary Education Act, 1960

20. Power to exempt.

- If the State Government is satisfied that it is necessary or expedient so to do in the public interest or that circumstances exist which render it necessary so to do, it may, by notification in the Official Gazette, exempt any class of persons or any community in any specified area from the operation of all or any of the provisions of this Act.