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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2) in The Haryana School Education Act, 1995

(2)Whenever the management of any school is taken over under sub-section (1), every person incharge of management of such school immediately before its management is taken over, shall deliver possession of the school property to the Director or any officer authorised by him in this behalf.