Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 18] [Entire Act] Union of India - Subsection Section 18(4) in The Right of Children to Free and Compulsory Education Act, 2009 (4)With effect from the date of withdrawal of the recognition under sub-section (3), no such school shall continue to function.
