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

State of Punjab - Subsection

Section 9(1) in The Punjab Primary Education Act, 1960

(1)Whenever the attendance authority has reason to believe that the parent of a child has failed to cause the child to attend an approved school and that there is no reasonable excuse for the non- attendance of the child within the meaning of section 6, it shall hold an inquiry in the prescribed manner.