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 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(o) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

(o)"private school" means any private pre-primary, primary, middle, high school or higher secondary school including private minority school, whether or not receiving any financial assistance from the Central Government or State Government or local authority or public sector undertakings or semi-Government organizations, but does not include a school imparting only religious education, a fully residential school and a school run by the State Government or any local authority;