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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Meghalaya - Subsection

Section 5(3) in The Meghalaya School Education Act, 1981

(3)Every application under this section shall be considered by the appropriate authority and the decision thereon shall be communicated to the applicant within a period of four months from the date or except of the application and in case recognition is not granted the reasons thereof also shall be communicated to the applicant within the said period.