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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in Gujarat Elementary Education Rules, 2010

(2)Documents as age proof. - Wherever a birth certificate under the Births, Deaths and Marriages Certification Act, 1886 is not available, any one of the following documents shall be deemed to be proof of age of the child for the purposes of admission in schools -
(a)Hospital / Auxiliary Nurse and Midwife (ANM) register record
(b)Anganwadi record
(c)Declaration through an affidavit of the age of the child by the parent or guardian.