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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(3)(xv) in The Assam Non-Government Educational Institutions (Regulation and Management) (Amendment) Act, 2018

(xv)"non-government educational institutions" means schools established and run by an individual or association of individuals or any Non-Government Organizc.tion or Society or Trust except the schools established and maintc:ined by minorities under clause ( l) of Article 30 of the Constitution of India and imparting education at Primary, Middle, Secondary and Higher Secondary Level without receiving any grants-in-aid from the State Government excluding the educational institutions run or aided by the Central Government or th1~ State Government The word "institution" wherever it occurs in the Act shall be construed accordingly;