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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttarakhand - Subsection

Section 37(2) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(2)All complaints to the helpline would be monitored through a transparent "Alert and immediate Action" mechanism as defined by the State Commission for the Protection of Child Rights.