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[Cites 0, Cited by 0] [Section 123(1)] [Section 123] [Entire Act]

NCT Delhi - Subsection

Section 123(1)(xii) in The Delhi School Education Rules, 1973

(xii)enter into any monetary transactions with any student or parent; nor shall he exploit his influence for personal ends; nor shall be conduct his personal matters in such a manner that he has to incur a debt beyond his means to repay;