Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Haryana - Subsection Section 15(1) in The Haryana School Education Act, 1995 (1)A child who has not attained the age of five years shall not be admitted to class one or any equivalent class or any class higher than one in recognised school.
