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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in The U.P. Primary Education Act, 1919

(1)Any parent against whom an order has been passed under Section 9, and who, without reasonable excuse as defined in Section 8, has failed to obey such order ,shall, on conviction before a magistrate, be liable to a fine not exceeding five rupees.