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

State of Madhya Pradesh - Subsection

Section 4(2) in Right of children to Free and compulsory Education Rules, 2011

(2)Wherever required, the State Government shall upgrade existing schools from classes I to V to include classes VI to VIII. In respect of school which start from class VI onwards, the State Government shall endeavour to add classes I to V, wherever required.