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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(c) in Code of Regulations for Matriculation Schools, Tamil Nadu

(c)The educational agency must satisfy that the school is actually needed in the locality or District and that it has sufficient buildings, class rooms, laboratories, furniture, sanitary facilities and adequate grounds for physical training activities.