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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(4)(f) in Code of Regulations for Approved Nursery and Primary Schools

(f)The Educational Agency in the case of new schools should have fulfilled all the conditions stipulated by the competent authority at the time of according approval to open the school. No school shall be permitted to function without approval. Nobody will be permitted to start the school without getting the approval from the competent authority.