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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2)(f) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(f)The school furnishes such reports and information as required by the State government or any authorised officer of the state government from time to time and complies with such instructions of the state government or local authority as may be issued to secure the continued fulfilment of the conditions of recognition or the removal of deficiencies in the working of the school: