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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(f) in Tamil Nadu Private Schools (Regulation) Act, 2018

(f)"competent authority" means any authority, officer or person authorized by the Government to perform the functions and discharge the duties of the competent authority under this Act for such area, for such purposes or in relation to such classes of private schools, as may be prescribed;