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

State of Maharashtra - Subsection

Section 2(ix) in Hyderabad Compulsory Primary Education Act 1952

(ix)"recognised school" means a school or a part of such school; other than an approved school or special school, in which primary education up to any standard is imparted, and which is, for the time being, recognised by the Director, irrespective of whether fee for instruction is or is not charged therein;