Section 4(5) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
(5)Save and except an institution covered under Article 30 of the Constitution of India which is already getting financial assistance or grants-in-aid, no Private or Non-Government Madrassa Educational Institution shall be entitled to get any aid or assistance from the State Government in any form with effect from the date of coming into force of this Act.
