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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4)(v) in Right of children to Free and compulsory Education Rules, 2011

(v)the school shall furnish such reports and information as may be required by the State Government Commissioner, Rajya Shiksha Kendra and District Education Officer from time to time and comply with such instructions of the State Government/local authority as may be issued to secure the continued fulfillment of the condition of recognition or the removal of deficiencies in working of school to meet the provisions of the Act;