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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu Establishment of Private Law Colleges (Regulation) Act, 2018

(3)The private person shall produce either a Bank Guarantee for a period of five years to the tune of rupees twenty lakh or a solvency certificate for the said amount obtained from the competent revenue authority.