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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(7) in The Assam Children Rules, 1976

(7)Any parent or guardian contributing towards the maintenance of his child in an institution under an order passed by a competent authority under sub-section (1) of Section 50, shall be exempt from the payment of such contribution for the period during which the child is absent from the institution under sub-rule (1) of sub-rule (3).