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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(3) in The Haryana School Education Act, 1995

(3)In every recognised un-aided school, there shall be a fund, to be called the "Recognised Un-aided School Fund".It shall include the following :-
(a)fees;
(b)any charges and payment which may be realised, the school for other specified purposes; and
(c)any other contributions, endowments, gifts and the like.