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 0] [Section 7] [Entire Act] State of Maharashtra - Subsection Section 7(3) in Hyderabad Compulsory Primary Education Act 1952 (3)An appeal against an order refusing to grant a certificate of exemption from attendance at school, shall lie to the Director, whose decision shall be final.
