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[Cites 0, Cited by 0] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(2) in The Delhi School Education Rules, 1973

(2)A recognised school which provides for hostel facilities shall comply with the provisions of rule 39 and the instructions made there under, and in case of any default in complying with such provisions or instructions, the appropriate authority may for reasons to be recorded in writing, withdraw the recognition in relation to the school itself.