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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(a) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(a)After having been granted temporary recognition, the institution seeking permanent recognition, must have worked satisfactorily fulfilling the terms and conditions, as specified in Appendix-II, for at least three years from the date of such temporary recognition;