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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(iii) in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012

(iii)The permit shall be normally valid for a period of five years and the permit will cease to be effective unless the approval or recognition of the school is got renewed. The School Authority shall produce to the appropriate authority, necessary orders of renewal of recognition from the Educational Authority.