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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(4) in The Chhattisgarh Primary Education Act, 1961

(4)If any parent against whom an attendance order has been passed in respect of his child under sub-section (2) transfer the custody of the child to another person during the period in which the attendance order is in force, such parent shall be bound to immediately inform the attendance authority in writing of such transfer.