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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(8)(f) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(f)bring to the notice of the local authorities any deviation from the rights of the child, in particular mental and physical harassment of children, denial of admission, and timely provision of free entitlements as per Section 3(2);