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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Assam - Subsection

Section 40(2) in Assam Elementary Education Act, 1962

(2)Where in respect of any child an attendance order has been passed under sub-section (3) of section 47 and the only school which he can attend is a recognised school under private management, the Local Authority or the State Board shall take such steps as it may think fit for the purpose of ensuring that the education which the child is to receive is free.