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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(1)(ii) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(ii)The School Development Plan shall be prepared for three years, accordingly Annual Plan in the form of sub plan shall be presented every year for the approval.