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[Cites 0, Cited by 44] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(e) in Rajasthan Non-Government Educational Institutions Act, 1989

(e)"Competent Authority" means any officer or authority authorised by the State Government, by notification, to perform the functions of the competent authority under this Act for such area or in relation to such class of recognised Non-Government educational institutions as may be specified in the notification;