Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Gujarat - Subsection Section 32(2) in Right of Children to Free and Compulsory Education Rules, 2012 (2)All complaints to the helpline shall be monitored through a transparent alert and action online mechanism by the SCPCR, or the REPA, as the case may be.
