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

State of Tamilnadu - Subsection

Section 2(k) in Tamil Nadu Private Schools (Regulation) Act, 2018

(k)"minority school" means a private school of its choice established and administered by any such minority whether based on religion or language as has the right to do so under clause (1) of Article 30 of the Constitution and so declared by the State Government or by the National commission for Minority Educational Institutions;