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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(5) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(5)The academic authority shall prepare guidelines for putting it into practice continuous and comprehensive evaluation, to achieve the defined learning outcomes.] [Substituted by Notification No. 1933/68-5-2018-232-18, dated 7.12.2018.]