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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(3) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(3)The School Development Plan shall be provided to the Local Authority after the signature of Chairperson, Vic-Chairperson and Member Secretary of the General Body of the School Management Committee.