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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(3)(a) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

(a)At least three members shall be from amongst persons belonging to the Scheduled Castes, the Scheduled Tribes and the Minorities;