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 8] [Section 24] [Entire Act] Union of India - Subsection Section 24(3) in The Right of Children to Free and Compulsory Education Act, 2009 (3)The grievances, if any, of the teacher shall be redressed in such manner as may be prescribed.
