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

NCT Delhi - Subsection

Section 2(b) in Delhi Primary Education Act, 1960

(b)"approved school" means any school in any specified area within the jurisdiction of a local authority imparting primary education which-
(i)is under the management of the State Government or the local authority, or
(ii)being under any other management, is recognised by the local authority as an approved school for the purposes of this Act;