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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(1) in Tamil Nadu Private Schools (Regulation) Act, 2018

(1)No private school or class or course or medium of instruction started in the private school shall be closed without obtaining the prior approval of the competent authority and without making such arrangements as may be prescribed for the continuance of the instruction of the pupil of that private school or class or course or medium of instruction, as the case may be.