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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(5) in Gujarat Compulsory Primary Education Act, 1961

(5)An attendance order made under this section, against a parent in respect of a child shall have effect in relation to every other person to whom the custody of the child may be transferred during the period in which the order is in force as if he were the parent, and the provisions of subsection (4) shall apply accordingly to such person.