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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3)(f) in Tamil Nadu Private Colleges (Regulation) Rules, 1976

(f)The premises of the college or subsidiary building appertaining to it or a playground or a vacant site belonging to the college whether adjacent to or remote from it shall ordinarily be used for the purposes of conducting the college or for functions conducted by such college or for authorised examinations or for other purposes specifically permitted by the Director;