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State of Odisha - Section

Section 230 in Orissa Municipal Rules, 1953

230.

Fees shall be levied from all pupils in every school maintained or aided by or in receipt of a stipend from a council, except in cases where and to the extent to which exemptions have been allowed by the State Government. In the case of Secondary Schools the rate of fees shall be that prescribed by the Department.Section-IIMunicipal Schools directly maintained and managed by the Council