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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(4) in Rajasthan Non-Government Educational Institutions Act, 1989

(4)In the event of an aided institution being closed or discontinued or its recognition being withdrawn, the Secretary of its managing committee shall handover to the officer authorised by the Director of Education in this behalf all the record, accounts and the management and possession of properties of the institution.