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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1)(ii) in Right of Children to Free and Compulsory Education Rules, 2012

(ii)Such proportion of children admitted therein as it's annual recurring aid or grant so received bears to it's annual recurring expenses, subject to minimum 25%, in an aided school receiving aid or grants to meet whole or part of its expenses from the State Government or the local authority.