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

State of Madhya Pradesh - Subsection

Section 2(d) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(d)"Private School" means a school run by a Society/Trust duly constituted and registered under the provisions of Central/State Acts and not getting any regular grant in aid from any Government source(s).