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

Union of India - Subsection

Section 2B(2) in The Child Labour (Prohibition And Regulation) Rules, 1988

(2)Where a child receiving education in a school remains absent consecutively for thirty days without intimation to the Principal or Head Master of the school, then, the Principal or Head Master shall report such absence to the concerned nodal officer referred to in clause (i) of sub-rule (1) of rule 17C for information.