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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010

11. Birth Certificate for Admission.

- Wherever a birth certificate under the Registration of Births and Deaths Act 1969 is not available, anyone of the following documents shall be deemed to be proof of age of the child for the purposes of admission in schools:-
(a)Hospital/ Auxiliary Nurse and Midwife (ANM) register record
(b)Anganwadi record
(c)Self declaration by the parent or guardian