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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Rajasthan - Subsection

Section 8A(1)(f) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(f)the school furnished such reports and such information as may be required from time to time and complies with such instructions of the State Government or the local authority as may be issued to secure the continued fulfilment of the conditions of recognition or the removal of deficiencies in working of the school.