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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(7) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(7)The accounts referred to in clause (j) to sub-rule (5) and in sub-rule (6) shall be signed by the Chairperson or Vice-chairperson and Member-Secretary of the said Committee and made available to the local authority within one month of their preparation.