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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(5) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

(5)The child shall not be given corporal punishment in the school neither shall he be subjected to mental torture. In case of any violation action may be taken against school/teacher by the department according to determined procedure.