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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(7) in Kerala Education Act, 1958

(7)In the even to the school being closed down or discontinued or its recognition being withdrawn the Manager shall make over to the officer authorised by the Government in this behalf all the records and accounts of the school maintained under sub-section (4).