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 17] [Entire Act] State of Gujarat - Subsection Section 17(2) in Gujarat Compulsory Primary Education Act, 1961 (2)If any person fails to furnish any information as required by sub-section (4) of section 13, he shall on conviction, be punished with fine which may extend to twenty-five rupees.
