Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Uttarakhand - Subsection Section 21(6) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011 (6)By the approval of Chairperson any emergency meeting of the Executive Council may be organised if such request is made by more than 30 percent members.
