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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3) in Tamil Nadu Private Schools (Regulation) Act, 2018

(3)On receipt of the application under sub-section (2), the Government after verifying the documents submitted by the applicant and after affording the applicant an opportunity of being heard, if need be, shall decide whether or not to grant or continue minority status to the private school within such time as may be prescribed.