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

NCT Delhi - Subsection

Section 5(2) in The Delhi School Education Rules, 1973

(2)Save as otherwise provided in rule 149, no school maintained or aided by Government or any local authority shall levy and fee or other charge in relation to the education of the children studying up to the VIIIth class or until they attain the age of fourteen years, whichever is earlier.