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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(1)(b) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(b)by him or the educational agency against any order made before that date in the appeal referred to in clause (a) is pending on that date, such appeal shall -
(i)in a case falling under clause (a), stand transferred to the appellate authority prescribed under section 23; or
(ii)in a case falling under clause (b), stand transferred to the Tribunal.