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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(v) in Code of Regulations for Approved Nursery and Primary Schools

(v)Age rules should be applied to the pupils as applicable to pupils of recognised Schools. The Director or an Officer authorised by him is competent to give exemption up to a period for six months in deserving cases on the recommendation of Headmaster/Headmistress in the case of admission in Std. II and above.