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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(3) in Telangana Education Act, 1982

(3)At the stage of primary education, the children completing the age of six years but not completing the age of fourteen years shall be imparted education and the curriculum and instruction of education shall be such as maybe specified by the competent authority so as to achieve, among others, the following specified objective, namely:-
(a)irrelapsable literacy in the mother tongue including skills of articulation;
(b)basic numeracy skills and necessary knowledge of child's physical and social environment;
(c)proficiency in socially useful productive work:
Provided that a child who has completed the age of five years shall not be denied admission in the schools.