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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(iv) in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019

(iv)the Commission shall monitor the implementation of the provision of 12.1.C of the Right to Education Act, 2009, where by 25% of reservation of seats in Class-I in Private Un-Aided Schools for dis-advantaged groups and weaker sections by developing suitable guidelines;