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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(c) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(c)a Gram Panchayat or a ward of a Nagar Nigam/Nagar Palika/Nagar Panchayat shall be neighbourhood school where children can be admitted in within its jurisdiction.]