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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(3) in Kerala Education Act, 1958

(3)The Government may, for the purpose of providing such facilities:-
(a)establish and maintain schools, or
(b)permit any person or body of persons to establish and maintain aided schools; or
(c)recognise any school established and maintained by any person or body of persons.