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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1) in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006

(1)Money received of , held by or on behalf of concerned non government educational institution shall be utilized for the purposes for which they are intended and shall be accounted for by the School Authority in such manner as may be prescribed.