Section 3 in THE RIGHT OF CHILDREN TO FREE AND COMPULSORY EDUCATION (AMENDMENT) ACT, 2019
3. Amendment of section 38.
In section 38 of the principal Act, in sub-section (2), after clause (f), the following clause shall be inserted, namely:—“(fa) the manner and the conditions subject to which a child may be held back under sub-section (3) of section 16;”.
