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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(1)(c) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(c)In every three years the State shall review the situational status of every Primary and Upper Primary schools and may consider to relocate the schools not fulfilling the norms mentioned in sub rule 1(a)&(b) of rule 4.