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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(20) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(20)The member Secretary shall ensure that the minutes and documents of the meetings of General Body are properly recorded and shall be responsible for the timely implementation of the decisions taken in the General Body.