Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(c) in Assam Education Department Rules and Orders

(c)In case of madrassas where no fixed or approximate dates can be assigned for the three terms into which the school year has to be divided under Rule 14 the term shall be fixed annually by the managing committee of the institution.