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

State of Meghalaya - Subsection

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

(5)Where a school obtains recognition by fraud, misrepresentation or suppression of material particulars or where after obtaining recognition the school fails to continue to comply with any of the conditions specified in sub-section (2), the appropriate authority may, after giving the managing committee of the school one month notice to show cause against the proposed, action, withdraw the recognition.