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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Jan Shiksha Adhiniyam, 2002

(2)A school development fee may be levied in the State Government school or local body school or school receiving aid from the State Government with the consent of the Parent Teacher association. The fee may be levied in schools located in rural areas with the prior approval of the Education Committee.