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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(b) in Gujarat Compulsory Primary Education Act, 1961

(b)that the child is receiving instruction in some other manner which is declared to be satisfactory by the State Government or by the local authority of has received a certificate from the attendance authority of having completed primary education upto the standard included in the scheme applicable to him;