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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(b)"aided school" means a school which receives grant-in-aid either from Government or a local authority; [* * *] [The words 'but does not include a Primary School recognised by the Municipal Corporation of Greater Bombay' are deleted vide G. N. No. PST. 1087/18/SE-3, Cell, dated 4.1.1988.]