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[Cites 0, Cited by 0] [Section 21A(4)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(4)(b) in The Right of Children to Free and Compulsory Education Rules, 2010

(b)The committee, shall after enquiry, as it deems fit, redress the grievance within a period of ninety days.