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[Cites 0, Cited by 0] [Section 90] [Entire Act]

NCT Delhi - Subsection

Section 90(i) in The Delhi School Education Rules, 1973

(i)in the case of school buildings which have been constructed after obtaining building grant from the Administrator, or public funds, only two thirds of the total amount recovered from any canteen, tuck-shop or any employee living in the school premises shall be adjustable against in grant payable to the school;