Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 32 in Tamil Nadu Educational Rules 32. For every payment of fee, a pupil shall receive a receipt signed and dated by the Headmaster or some one deputed by him. The receipt should show the class in which the pupil is reading.Admission and Withdrawal of Pupils
