Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Meghalaya - Subsection Section 16(1) in The Meghalaya School Education Act, 1981 (1)A child who has not attained the age of six years, shall not be admitted to Class I or an equivalent class or any class higher than Class I, in a recognised school.
