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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(3) in Kerala Education Act, 1958

(3)Where any school has been taken over under sub-section (2), the educational agency or the Manager of the school, within three months of the publication of the notification under the said sub-section, may apply to the Government for the restoration of the school showing the cause therefor, and where the Government are satisfied of the cause so shown, they shall restore the school.