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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(3)(a) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(a)at least four members, shall be from amongst persons belonging to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes and Minorities, one from each category;