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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(1) in Tamil Nadu Private Colleges (Regulation) Act, 1976

(1)All the moneys collected, grants received and other property held by, or on behalf of, a private college shall be utilised for the purposes for which they are intended and shall be accounted for by the educational agency in such manner as may be prescribed.