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[Cites 0, Cited by 1] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Right of Children to Free and Compulsory Education Act, 2009

(2)If a child fails in the examination referred to in sub-section (1), he shall be given additional instruction and granted opportunity for re-examination within a period of two months from the date of declaration of the result.