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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(4)(b) in The Haryana School Education Act, 1995

(b)charges and payments realised and all other contributions, endowments and gifts received by the school shall be utilised only for specific purpose for which they were realised or received. The unspecified gifts shall also be used for academic purpose.