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[Cites 0, Cited by 0] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(ii) in The Delhi School Education Rules, 1973

(ii)subject to the provisions of clause (1) of article 30 of the Constitution of India, the school serves a real need of the locality and is not likely to effect adversely the enrolment in a nearby school which has already been recognised by the appropriate authority;