Section 6(3)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

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State of Uttar Pradesh - Subsection

Section 6(3)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(b)maintained transparently, in the public domain, and used for the purposes of ensuring and monitoring admission, attendance and completion of elementary education by every child residing within its jurisdiction.

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State of Uttar Pradesh - Subsection

Section 6(3)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011