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[Cites 0, Cited by 23] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(p) in The Right of Children to Free and Compulsory Education Act, 2009

(p)"specified category", in relation to a school, means a school known as Kendriya Vidyalaya, Navodaya Vidyalaya, Sainik School or any other school having a distinct character which may be specified, by notification, by the appropriate Government;