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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(5) in Karnataka Education Act, 1983

(5)On receipt of sanction under sub-section (3) the local authority shall give effect to the scheme so sanctioned by means of a declaration that with effect from the first day of the next academic year, primary education for children of both sexes upto such class or standard and within such age group as may be specified therein shall be compulsory in any area which may be so specified.