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[Cites 0, Cited by 0] [Section 64] [Entire Act]

NCT Delhi - Subsection

Section 64(2) in The Delhi School Education Rules, 1973

(2)The breach of any constitution specified in sub-rule (1) shall render such school liable to be removed from the grant-in-aid list.] [Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]