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[Cites 0, Cited by 6] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(5) in Kerala Education Act, 1958

(5)After the commencement of this Act, the establishment of a new school or the opening of a higher class in any private school shall be subject to the provisions of this Act and the rules made there under and any school of higher class established or opened otherwise than in accordance with such provisions shall not be entitled to be recognised by the Government.