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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(4) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

(4)In case of school not taking admission due to unavailability of proof of age or migration certificate, parents or guardian of concerned child may register complaint in written form to the School Management Committee and the School Management Committee shall ensure admission of Child by immediately dispose of such complaint.