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

State of Tamilnadu - Subsection

Section 3(k) in Tamil Nadu Establishment of Private Law Colleges (Regulation) Rules, 2018

(k)The Company / Trust / Society shall produce either a Bank Guarantee for a period of five years to the tune of Rupees Twenty lakh or a solvency certificate to the said amount obtained from the competent revenue authority.