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[Cites 0, Cited by 3] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in The Right of Children to Free and Compulsory Education Act, 2009

(1)Notwithstanding anything contained in section 31, any person having any grievance relating to the right of a child under this Act may make a written complaint to the local authority having jurisdiction.