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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2) in Gujarat Compulsory Primary Education Act, 1961

(2)Any person appointed under sub-section (1) may in the exercise of any of the powers conferred by or under this Act put such questions to any parent and require of him such information about his child as he considers necessary; and every such parent shall be bound to answer such questions and furnish such information to the best of his knowledge or belief.