Section 3(2)(j) in City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(j)the Primary Education Fund maintained under the repealed Acts, shall stand transferred to the concerned local authority;

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