Section 10 — Reasonable excuse for non-attendance.

For the purposes of this Act, any of the following circumstances shall be deemed to be a reasonable excuse for the non-attendance of a child at an approved school,— (a) that there is no approved school within the prescribed distance from his residence; (b) that the child is receiving instruction in some other manner which is declared to be satisfactory by the State Government or by an officer authorised by it in this behalf; (c) that the child has already completed primary education up to the class or standard specified in the declaration under section 4; (d) that the child suffers from a physical or mental defect which prevents him from attendance; (e) that there is any other compelling circumstance which prevents the child from attending school, provided the same is certified as such by the attendance authority; (f) such other circumstance as may be prescribed.

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