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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017

(2)All such Venture Educational Institutions which have obtained the required affiliation, permission or recognition, as the case may be, shall be allowed to function as purely private or non-government educational institution.