- In this Act, unless there is anything repugnant in the subject or context,-(1)"To attend" a recognized primary school means to be present for instruction at such school, on such days in the year, at such time or times, and for so many hours on each day of attendance, as may be filed by the board with the approval of the prescribed authority;(2)"Child" means a child whose age is not less than six and not more then eleven years;(3)"Parent" includes a guardian or any person who has the actual custody or is in charge of a child;(4)"Primary education" means such instruction in reading, writing, and arithmetic, as may be prescribed for the time being for primary school by the State Government and such instruction in other subjects. If any, as may be determined by the board with the approval of the prescribed authority;(5)"Recognized Primary School" means a school or a department of a school in which instruction in primary education is given and which is for the time being recognized by the prescribed authority;
