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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(5) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(5)For children from small hamlets, as identified by the Block Education Officer, where no school exists within the area or limits of neighbourhood specified under sub rule (1) the government or the local authority may make adequate arrangements, such as free transportation or residential facilities.