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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(3)(a) in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915

(a)"Educational institution" means any pre-primary, primary or secondary school managed or recognised by any local authority or the State Government or the Central Government and any college affiliated to any University established by law, but does not including any coaching institution.