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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(2)(c) in Kerala Education Act, 1958

(c)where it is impracticable or inexpedient that it should attend school on account of illness, disease, injury affliction, infirmity or of any other cause regarded as sufficient by the Local Education Committee, subject to such rules as may be prescribed in this behalf; or