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[Cites 0, Cited by 0] [Section 10(15)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(15)(f) in West Bengal Right of Children to Free and Compulsory Education, 2012

(f)that the applicant school shall furnish such reports and information as may be required by the Board or by any other authority under the State Government from time to time as and when required and shall comply with such instructions of the State Government or the local authority as may be issued to secure the continued fulfilment of the conditions of recognition of the school or for the removal of deficiencies;