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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(b)in respect of children in Classes 1-VIII, a school shall be established in habitation which has no school within a distance of 3.0 km. and has population of at least 800;