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[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(7)(f) in Right of children to Free and compulsory Education Rules, 2011

(f)bring to the notice of the authority any deviation from the rights of the child , in particular mental and physical harassment of children, denial of admission, and timely provision of free entitlements as per section 3(2);