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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4) in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Rules, 1997

(4)Accounts maintained by the educational institution together with all vouchers relating to various items of receipts and expenditure shall be preserved by the educational institution upto and until the audit of accounts is over and the objections raised in the audit reports are settled.