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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(1)All the moneys collected, grants received and other property held by or on behalf of a private school shall be utilised for the purposes for which they are intended, and shall be accounted for by the educational agency in such manner as may be prescribed.