Section 2(24) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
(24)[ "School" means a primary school, secondary school, higher secondary school, junior college of education or any other institution by whatever name called including, technical, vocational or art institution or part of any such school, college or institution, which imparts general, technical, vocational, art or, as the case may be, special education or training in any faculty or discipline or subject below the degree level; [These Clauses were substituted by Maharashtra 32 of 1990, Section 2(e).]
