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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Puducherry - Subsection

Section 34(4) in Puducherry School Education Act, 1987

(4)Where the educational agency does not, within a reasonable time, take action to the satisfaction of the appropriate authority that authority may, after considering any explanation furnished or representation made by the educational agency, issue such directions as that authority deems fit and the educational agency shall comply with such directions.