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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Haryana School Education Act, 1995

(2)Every application for recognition of a school shall be entertained and considered by appropriate authority and the decision thereon shall be communicated to the appellant with a period of six months from the date of receipt of the application and where recognition is not granted, the reasons for not granting recognition shall also be communicated to the applicant within the said period.