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 7] [Entire Act] State of Maharashtra - Subsection Section 7(1) in Hyderabad Compulsory Primary Education Act 1952 (1)Where there is reasonable excuse for non-attendance of a child at school, the guardian of the child may apply to the Local Committee for a certificate of exemption.
