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[Cites 0, Cited by 2] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(4) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(4)Where the educational agency does not, within a reasonable time, take action to the satisfaction of the competent authority that authority may, after considering any explanation furnished or representation made by the educational agency, issue such directions as that authority deems fit and the educational agency, shall comply with such directions.