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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(2)The certificate shall contain details of academic progress of the child and specify its achievement in curricular and co-curricular activities. Academic Authority/ the DSERT shall design a model format and notify in the public domain.Part- VIII Protection of Rights of Children