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[Cites 0, Cited by 4] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Right of Children to Free and Compulsory Education Act, 2009

(2)The authority prescribed under sub-section (1) shall issue the certificate of recognition in such form, within such period, in such manner, and subject to such conditions, as may be prescribed:Provided that no such recognition shall be granted to a school unless it fulfils norms and standards specified under section 19.