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[Cites 0, Cited by 12] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1) in Kerala Education Act, 1958

(1)"aided school" means a private school which is recognised by and is receiving aid from the Government, but shall not include educational institutions entitled to receive grants under Article 337 of the Constitution of India, except in so far as they are receiving aid in excess of the grants to which they are so entitled;