Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Primary Education Act, 1960

(2)It shall be the duty of the attendance authority to cause to be prepared as early as possible after the publication of an order under section 3 and in such manner as may be prescribed a list of children in any specified area. Such lists shall also be prepared annually in every specified area at such time and in such manner as may be prescribed.