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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2) in Tamil Nadu Private Schools (Regulation) Act, 2018

(2)Every educational agency shall ensure that the conditions as prescribed or any specific direction as may be issued by the Government or any competent authority as authorised by the Government, pertaining to safety and security of the pupil are strictly complied with.