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[Cites 0, Cited by 31] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Right of Children to Free and Compulsory Education Act, 2009

(1)No school, other than a school established, owned or controlled by the appropriate Government or the local authority, shall, after the commencement of this Act, be established or function, without obtaining a certificate of recognition from such authority, by making an application in such form and manner, as may be prescribed.