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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(5) in Grant-in-Aid Code of the Tamil Nadu Educational Department

(5)The net boarding charges shall be arrived at by deducting from the boarding charges (a) the wages, if any, earned by the inmates paying no fees or only nominal fees, and (b) the fees, if any, collected including the nominal fees referred to in the Explanation under rule 62.