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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in Right of children to Free and compulsory Education Rules, 2011

(1)The local authority shall maintain a record of all children in it jurisdiction, through a household survey, from birth till they attain 14 years. A unique number may be given to every child to monitor his/her enrolment, attendance and learning achievement.