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State of Madhya Pradesh - Section

Section 8 in Right of children to Free and compulsory Education Rules, 2011

8. Reimbursement of per-child expenditure by the State Government.

- Reimbursement under sub-section (2) of section 12 read with sub-section (2) of section 7 shall be made at the end academic session of every year, in March, as decided by the State Government from time to time. For this purpose the first academic session shall be 2011- 12.