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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttarakhand - Subsection

Section 36(4) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(4)In performance of its functions, the State Commission for Protection of Child Rights or the REPA, as the case may be, may also act upon matters referred to it by the State Advisory Council constituted by the Government.