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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(b) in Tamil Nadu Private Schools (Regulation) Act, 2018

(b)where permission to establish a private school is refused, the applicant shall within thirty days from the date of receipt of such communication, appeal to the appellate authority in such manner as may be prescribed and the decision of the appellate authority thereon shall be final.