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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(c) in Regulations for Recognition of Higher Secondary Schools and Junior Colleges

(c)When a H.S. School/Junior College is refused temporary recognition, the School/College may not be allowed to admit fresh pupils in any class. The School College shall, however, continue teaching in the existing classes until the pupils already admitted complete the course, so that they become eligible for appearing in the H.S. Final Examination.