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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Education Act, 1958

(1)On the first day of April each year, the Manager of every aided school shall furnish to such officer as may be authorised by the Government in this behalf a statement containing a list of all movable and immovable properties of the school with such particulars as may be prescribed.