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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Puducherry - Subsection

Section 27(3) in Puducherry School Education Act, 1987

(3)The manager of every recognised school shall, before the commencement of each academic year, file with the Director a full statement of the fees to be levied by such school during the ensuing academic year and except with the prior approval of the Director, no such school shall charge, during the academic year, any fee in excess of the fee specified by its manager in the said statement.