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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Right of Children to Free and Compulsory Education Rules, 2010

(3)The Central Government shall, within a period of six months from the appointed date, hold consultation with the State Governments and determine the percentage of expenditure which it shall preview to the State Governments as grants-in-aid of revenues for implementation of the Act.