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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(6) in Karnataka Education Act, 1983

(6)A parent may, at any time, apply to the attendance authority for cancellation of the attendance order on the ground,-
(a)that he is no longer the guardian or the person in actual custody of the child; or
(b)that circumstances have arisen which provide a reasonable excuse for non-attendance;
and thereupon, the attendance authority may, after holding an enquiry in the prescribed manner cancel or modify the attendance order.