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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2)(d) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018

(d)verify whether the non-government educational institution operating within the territory of the State of Assam is recognized by the competent authority of the Stale Government or affiliated to the Assam Higher Secondary Education Council or Board of Secondary Education, Assam or the Central Board of Secondary Education or the Council for Indian School Certificate Examinations or any other Board constituted by the State or the Central Government, as the case may be, and the institution imparts instruction prescribed by the Assam Higher Secondary Education Council or Board of Secondary Education, Assam or any other Board, as referred to above as the case may be;