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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(4) in West Bengal Right of Children to Free and Compulsory Education, 2012

(4)In case of on line submission of application the preliminary hearing may be held at the State level as per procedure to be notified as per sub-rule (2) inwhich case the concerned District Inspector of Schools need not conduct the preliminary hearing.