Section 2(b) in The Punjab Primary Education Act, 1960

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

State of Punjab - Subsection

Section 2(b) in The Punjab Primary Education Act, 1960

(b)"approved school" means any school in any specified area imparting primary education which -

(i)is under the management of the State Government; or

(ii)being under any other management, is recognised by the State Government as approved school for the purposes of this Act;