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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(4) in Right of Children to Free and Compulsory Education Rules, 2012

(4)The School Development Plan shall be signed by the Chairperson or Vice-Chairperson and Convener of the School Management Committee which shall be submitted to the local authority before the end of the financial year in which it is prepared.