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 4] [Entire Act] State of Karnataka - Subsection Section 4(9) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012 (9)The C.P.I or Local Authority shall ensure that access of children to the school is not hindered on account of social and cultural factors.
