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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(3)Wherever required, the State Government shall upgrade existing schools with classes I - V to include classes VI - VIII. In respect of schools which start from class VI onwards, the State Government shall endeavour to add classes I - V, wherever required.