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State of Jammu-Kashmir - Section

Section 8 in Jammu and Kashmir School Education Act, 2002

8. Obligation of guardian to send children to school

— The parent of every child shall cause the child to attend a school, whether Government or private, and also ensure that such child completes the full course of elementary education up to class eight, unless there be a reasonable cause for his non-attendance within the meaning of section 10.