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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2)(ii) in Right of Children to Free and Compulsory Education Rules, 2012

(ii)At District or regional level to settle and decide the disputes between school managements and the staff of the schools referred to in sub clause (iv) of clause (n) of Section 2.