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[Cites 0, Cited by 3] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(2) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(2)On receipt of any such appeal, the appellate authority shall, after -
(i)giving the parties an opportunity of making their representations,
(ii)making, if necessary, such inquiry as it deems fit, and
(iii)considering all the circumstances of the case, make such order as it deems just and equitable.