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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Education Act, 1982

(2)In the case of the Municipal Corporations and the Municipalities, the Government may call on them to submit a scheme for compulsory primary education in those areas for children ordinarily resident therein of such ages and up to such standard as the Government may specify.