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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2)(iii) in Gujarat Elementary Education Rules, 2010

(iii)For children from small hamlets, as identified by the State Government/Local Authority, where no school exists within the area or limits of neighbourhood specified under sub- Rule (1) above, the State Government/Local Authority shall make adequate arrangements, such as free transportation, residential facilities and other facilities, for providing elementary education in a school, in relaxation of the limits specified under sub-Rule (1).