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

State of Kerala - Subsection

Section 2(x) in Kerala Lok Ayukta Act, 1999

(x)the Chairman or Manager or Secretary or Correspondent having control over the administration of a private school, whether under individual or corporate management, which receives or has received and or grant from the Government under the Kerala Education Act, 1958 (6 of 1959), and the rules made thereunder;