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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(2)For the purpose of determining and for establishing neighbourhood Schools, the State Government or local authority shall undertake School mapping, and identify all children, including children in remote areas, children with disability, children belonging to disadvantaged group, children belonging to weaker section and children referred to in section 4, every year.