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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(5) in Tamil Nadu Private Schools (Regulation) Act, 2018

(5)Where recognition is refused by the competent authority, the applicant shall within thirty days from the date of receipt of the order of refusal to grant recognition, appeal to the appellate authority in such manner as may be prescribed and the decision of the appellate authority thereon shall be final.