Section 3(2)(m) in City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013

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State of Maharashtra - Subsection

Section 3(2)(m) in City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013

(m)the establishment of schools, syllabus, examinations, administration and all related matters shall be subject to the 35 of provisions of the Right of Children to Free and Compulsory 2009. Education Act, 2009;

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State of Maharashtra - Subsection

Section 3(2)(m) in City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013