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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1) in Gujarat Compulsory Primary Education Act, 1961

(1)Whenever the local authority has reason to believe that the parent of a child has failed to cause the child to attend school in accordance with the provisions of this Act and that there is no reasonable excuse for the non-attendance of the child within the meaning of section 10, it shall hold an inquiry in the prescribed manner.