Section 38(2)(f) in The Right of Children to Free and Compulsory Education Act, 2009

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Union of India - Subsection

Section 38(2)(f) in The Right of Children to Free and Compulsory Education Act, 2009

(f)the extended period for admission and the manner of completing study if admitted after the extended period, under section 15;

(fa)[ the manner and the conditions subject to which a child may be held back under sub-section (3) of section 16;]