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

State of Uttarakhand - Subsection

Section 13(5) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(5)In respect of a child admitted to a private unaided school, other than a designated neighborhood school, the child can not claim reimbursement of such expenditure incurred on its education in such a school.