Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 265] [Entire Act] State of Kerala - Subsection Section 265(a) in Kerala Panchayat Raj Act, 1994 (a)'recognised school' means a private unaided school recognised by the Government under the Kerala Education Act 1958 (6 of 1959) or the rules framed thereunder.
