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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(20) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(20)Other Conditions - (1) No recognized school shall refuse admission to any disabled child under the provisions of "The Persons with Disabilities (Equal Opportunity, Protection of Rights and Full Participation) Act, 1995."