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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(a) in Jharkhand State Play Schools (Recognition and Control) Rules, 2017

(a)Without prejudice to the provisions of point 22, the State Government may, from time to time, issue such directions regarding the Management of a private play school as it may think fit and it would be the duty of the competent authority to implement out such directions within such time as may be prescribed by the competent authority in this behalf.