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

State of Assam - Subsection

Section 10(i) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006

(i)[ The institution shall own and possess a minimum area land with clear title of the institution over it as specified as under :- [Substituted by Assam Act No. 20 of 2018.]