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[Cites 0, Cited by 2] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in The Right of Children to Free and Compulsory Education Act, 2009

(3)Any person aggrieved by the decision of the local authority may prefer an appeal to the State Commission for Protection of Child Rights or the authority prescribed under sub-section (3) of section 31, as the case may be.