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 21] [Entire Act] State of Uttarakhand - Subsection Section 21(5) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011 (5)The member Secretary shall ensure the availability of information of meeting and agenda before one week of the meeting to every member.
