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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(3)The record, referred to in sub-rule (1), shall be-
(a)updated annually;
(b)maintained transparently, in the public domain, and used for the purposes of ensuring and monitoring admission, attendance and completion of elementary education by every child residing within its jurisdiction.