Section 2(b) in The Chhattisgarh Primary Education Act, 1961

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State of Chattisgarh - Subsection

Section 2(b) in The Chhattisgarh Primary Education Act, 1961

(b)"approved school" means any schools in any specified area imparting primary education which-

(i)is under the management of the State Government or a local authority; or

(ii)being under any other management, is recognised by the State Government as an approved school for the purpose of this Act;