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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(4)(a) in Tamil Nadu Private Schools (Regulation) Act, 2018

(a)The competent authority shall communicate its decision on the notice given under sub-section (2) as expeditiously as possible and in any case not later than three months from the date of receipt of the notice;