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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(2) in Right of children to Free and compulsory Education Rules, 2011 (2)While laying down the curriculum and evaluation procedure the academic authority notified sub-rule (1) shall take into consideration the provisions of section 29 (2).
