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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(5)(f) in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011

(f)bring to the notice of the local authority any deviation from the rights of the child, in particular mental and physical harassment of children, denial of admission, and timely provision of free entitlements as per sub-section (2) of section 3;