Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Uttarakhand - Subsection Section 29(4) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011 (4)The Government may request the Central Government for the relaxation of the prescribed minimum qualification as required.
