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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(5) in Tamil Nadu Private Schools (Regulation) Act, 2018

(5)Where the school committee fails to take action within the period specified under sub-section (4), to the satisfaction of the competent authority, the competent authority may, after considering the explanation furnished or the representation made, issue such directions as that authority may deem fit and the school shall comply forthwith such directions.