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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(1) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

(1)The school that has been provided land by the government on lease/sub-lease or free/subsidized rate, shall be deemed included in the category of government aided schools referred to in section 2(n)(ii) of the Act.