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[Cites 0, Cited by 2] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2) in The Delhi School Education Act, 1973

(2)A copy of every contract of service referred to in sub-section (1) shall be forwarded by the managing committee of the concerned unaided minority school to the Administrator who shall, on receipt of such copy, register it in such manner as may be prescribed.