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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(3)A child in the 6-14 years of age group will be considered out of school if he / she has never been enrolled in an elementary school or if after enrollment has been absent continuously from school without prior intimation for reasons of absence for a period of 45 days or more.]