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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1)(i) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017

(i)[ The Venture Educational Institutions which have been established and had obtained the required permission, recognition, affiliation, concurrence, as the case may be, required for the concerned institution from the respective competent Authority or Authorities on or before 1.1.2006: [Substituted by Assam Act No. 19 of 2018, dated 9.5.2018.]