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

State of Uttar Pradesh - Subsection

Section 2(g) in U.P. Self-Financed Independent Schools (Fee Regulation) Act, 2018

(g)"Educational purposes" means any educational activity undertaken by a recognised school, inter alia, including, creation of courses/curriculum, patents, research and development activities, teacher training programmes, staff development programmes, up-gradation of technology, vocational training, co-curricular activities and sports related infrastructure and equipment and establishment of a new branch or a new school;