Section 7(2)(b) in Hyderabad Compulsory Primary Education Act 1952

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State of Maharashtra - Subsection

Section 7(2)(b) in Hyderabad Compulsory Primary Education Act 1952

(b)where it is impracticable or in expedient to attend the school on account of illness, disease, injury affliction, infirmity or any other cause whether of a like nature or not which is regarded as sufficient by the Local Committee, subject to such restrictions as may prescribed in this behalf, or

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State of Maharashtra - Subsection

Section 7(2)(b) in Hyderabad Compulsory Primary Education Act 1952