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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in Right of children to Free and compulsory Education Rules, 2011

(3)If any person of the State Government or the local authority violates the provisions of sub-section (2) of section 25, he shall be personally liable for disciplinary action.