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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(e) in Gujarat Compulsory Primary Education Act, 1961

(e)"to attend an approved school" means to be present for instruction at an approved school on so many days in an academic year and at such time or times on each one of those days as may be fixed by the local authority concerned;