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[Cites 0, Cited by 3] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Right of Children to Free and Compulsory Education Act, 2009

(1)For the purposes of admission to elementary education, the age of a child shall be determined on the basis of the birth certificate issued in accordance with the provisions of the Births, Deaths and Marriages Registration Act, 1886 (6 of 1886) or on the basis of such other document, as may be prescribed.