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[Cites 0, Cited by 0] [Section 90] [Entire Act]

NCT Delhi - Subsection

Section 90(ii) in The Delhi School Education Rules, 1973

(ii)in the case of school buildings which have been constructed without assistance from building grant or public funds, one-third of the total amount of income derived by the school from any canteen, tuck-shop or any employee living in the school premises shall be adjustable against the depreciation grant payable to the school;