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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(d) in Gujarat Compulsory Primary Education Act, 1961

(d)that after due application, entrance to an approved school has been refused to the child and there is no other approved school to which he can be admitted within the prescribed distance, until such time as the parent is notified by the attendance authority that the child can be admitted;