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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(6)(f) in Gujarat Elementary Education Rules, 2010

(f)Bring to the notice of the local authority any deviation from the rights of the child, in particular mental and physical harassment of children, denial of admission, and timely provision of free entitlements as per section 3(2).