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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(2) in Tamil Nadu Private Schools (Regulation) Act, 2018

(2)No prior approval under sub-section (1), shall be granted by the competent authority unless the educational agency in writing has given a prior notice to the competent authority in an academic year within such period, in such form and in such manner as may be prescribed.