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[Cites 0, Cited by 5] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(2) in Tamil Nadu Private Colleges (Regulation) Act, 1976

(2)Every private college in existence on the date of commencement of this Act and levying different rates of fees or other charges or receiving any other amount on such date, shall obtain the prior approval of the competent authority before continuing to levy such fees or charges or receive such payment.