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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(7) in Gujarat Compulsory Primary Education Act, 1961

(7)Any parent aggrieved by an older made under sub-section (2) or sub-section (6) may, within thirty days from the date of such order, appeal to the prescribed authority who may confirm, modify or rescind the order as it deems fit.