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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(1)(h) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011

(h)"Child belonging to weaker section" means a child belonging to such parent or guardian whose annual income is equal to or less than Rs 55000/-, and includes such children as defined by the State Government from time to time;