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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(8) in Right of Children to Free and Compulsory Education Rules, 2012

(8)The accounts referred to in sub-rale (7) shall be signed by the Chairperson or Vice-Chairperson and the Convener of the Committee and made available to the local authority within one-month of their preparation.