Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act] State of Gujarat - Subsection Section 13(6)(ii) in Gujarat Compulsory Primary Education Act, 1961 (ii)that circumstances have arisen which provide a reasonable excuse for non-attendance of the child in accordance with the order;