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[Cites 0, Cited by 3] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Right of Children to Free and Compulsory Education Act, 2009

(2)The School Development Plan so prepared under sub-section (1) shall be the basis for the plans and grants to be made by the appropriate Government or local authority, as the case may be.