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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2) in Tamil Nadu Private Colleges (Regulation) Rules, 1976

(2)In cases where the collection of special fees has been specified by the competent authority, there shall be no deviation from the permitted rate or the purpose for which such levy is authorised. Separate accounts shall be maintained for such special fees and utilised amount at the end of the year shall be carried-over to the next year's account under the same head.