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 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(8) in Right of children to Free and compulsory Education Rules, 2011 (8)The school falling under sub-clause (iv) of clause (n) of section 2 shall develop its own mechanism for redressal of grievances of teachers.
