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[Cites 0, Cited by 24] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(5) in The Right of Children to Free and Compulsory Education Act, 2009

(5)Notwithstanding anything contained in sub-section (4), the State Government shall, taking into consideration the sums provided by the Central Government to a State Government under sub-section (3), and its other resources, be responsible to provide funds for implementation of the provisions of the Act.