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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2)(e) in Kerala Education Act, 1958

(e)regulating the rates of fees in recognised schools;
(ee)[ regulating admission to schools maintained by Government or receiving aid out of state funds, by making special provisions for the advancement of socially and educationally backward classes of citizens and the Scheduled Castes and Scheduled Tribes.] [Inserted by amendment Act 35 of 1960.]