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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(4) in Right of children to Free and compulsory Education Rules, 2011

(4)The school development plan should be signed by the Chairperson and member secretary of the School Management Committee and submitted to the State Government or the local authority, as the case may be, before the end of the financial year in which it is to be prepared.