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State of Uttar Pradesh - Section

Section 7 in The U.P. Primary Education Act, 1919

7. Duty of parents to cause children to attend school.

- Where a notification under Section 6 is in force in any municipality or in any area of a municipality, the parent of every child to whom the notification applies shall, if such child ordinarily resides in such municipality or area, in the absence of a reasonable excuse as hereinafter defined, cause such child to attend a recognized primary school.