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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(2)The appeal shall be preferred and disposed off in the manner as prescribed in rule 6(2) and (3).[CHAPTER IIA [Inserted by Notification No. F. 8(29) Educational 5/EE/2009, dated 21.06.2011] Recognition, its Refusal and Withdrawal for Institutions Imparting Elementary Education (Classes I to VIII)