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 0] [Section 31] [Entire Act] State of Uttarakhand - Subsection Section 31(5) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011 (5)No teacher shall use corporal punishment or mental harassment as a method of disciplining the child.
