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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of West Bengal - Subsection

Section 87(2)(d) in The West Bengal Primary Education Act, 1973

(d)that the child has already completed primary education up to the class or standard available in any primary school situated within a distance of sixteen hundred metres from his residence;
(dd)[ that the child belonging to a minority community, whether based on religion or language, is receiving education in an educational institution, established and administered by the minority community and the standard of education in the educational institution is considered to be satisfactory by the State Government;] [Clause (dd) inserted by W.B. Act 25 of 1975.]