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[Cites 0, Cited by 0] [Section 65] [Entire Act]

NCT Delhi - Subsection

Section 65(a) in The Delhi School Education Rules, 1973

(a)a permanent income, whether from endowments or other sources (excluding fees and the Pupils Funds) which, when supplemented by grant-in-aid, shall be adequate to discharge its obligations under the Act and to enable it to carry on its work efficiently;