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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Puducherry - Subsection

Section 2(d) in Puducherry School Education Act, 1987

(d)"appropriate authority" means any authority, officer or person authorised by the Government, by notification, to perform the functions of the appropriate authority or any other authority under this Act for such area or in relation to such class of private schools, as may be specified in the notification;