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State of Telangana - Section

Section 11 in Telangana Education Act, 1982

11. Responsibility of guardian to cause his child to attend school.

- It shall be the duty of the guardian of every child to cause the child to attend an approved school unless there is a reasonable cause for his non-attendance within the meaning of section 12.[Explanation. [Added by Act No. 27 of 1987.] - For purposes of this section and section 14, the term "approved school" includes a non formal education centre.]