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 17] [Entire Act] State of Jharkhand - Subsection Section 17(a) in Jharkhand State Play Schools (Recognition and Control) Rules, 2017 (a)The curriculum should be laid down by an authority specified by MWCD, Government of India as per 3.2 (iii) of the National ECCE Policy, 2013.
