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 10] [Section 7] [Entire Act] Union of India - Subsection Section 7(2) in The Right of Children to Free and Compulsory Education Act, 2009 (2)The Central Government shall prepare the estimates of capital and recurring expenditure for the implementation of the provisions of the Act.
