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[Cites 0, Cited by 3] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in Karnataka Education Act, 1983

(2)It shall be the duty of the local authority and in any other case, the attendance authority, to cause to be prepared as early as possible in such manner as may be prescribed list of children within the age group specified in the order under section 11 or in the scheme under section 12 in any specified area. Such lists shall also be prepared in every year in every specified area at such time and in such manner as may be prescribed.