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

State of Jammu-Kashmir - Subsection

Section 7(2)(a) in Jammu and Kashmir School Education Act, 2002

(a)to cause to be prepared a list of children in the concerned Panchayat Halqa, Town Area, Notified Area or Municipal Ward, as the case may be, and the list revised at such intervals as may be prescribed;